Section 4(7) in Madhya Pradesh Investment Region Development and Management Act, 2013
(7)Any person aggrieved by any decision taken by the Agency under sub-section (6) hereinabove, may, within 15 days of such publication in the official Gazette of final scheme area, prefer an appeal to the appellate authority and it shall decide such appeal within 45 days in the manner as prescribed. The appellate authority shall, after examining the record, pass such order as he thinks fit and his order shall be final:Provided that no order shall be passed unless the person affected thereby and the Agency has been given a reasonable opportunity of being heard.
