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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Madhya Pradesh - Subsection

Section 19(1) in The M.P. Shri Mahakaleshwar Mandir Adhiniyam, 1982

(1)Any person aggrieved by order passed by the Administrator may, within thirty days of the date of communication of the order under Section 18 to him, prefer an appeal before the Committee.