Section 18 in The M.P. Sugarcane (Regulation of Supply and Purchase) Act, 1958
18. Appeal.
- An appeal shall lie to the State Government against the order of the Cane Commissioner passed under Section 15, 16 or 17 before the expiry of thirty days from the date of the order :Provided that the State Government may for sufficient cause admit any appeal after the expiry of such period.
