Section 15(2) in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
(2)Any person aggrieved by an order passed in appeal under sub-section (1) may in the prescribed manner appeal against such order to the Deputy Property Commissioner :Provided that the person aggrieved may at his option instead of filing a second appeal under this sub-section make an application for revision to the Property Tax Commissioner under Section IS and where the aggrieved person exercises such option he shall be precluded from filing a second appeal under this sub-section.
