Section 13 in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
13. Appeal.
(1)Any person aggrieved by the inclusion or non-inclusion of any land or any name in the finally published result of assessment and census under sub-section (6) of Section 12 may prefer an appeal in a manner prescribed lo the Commissioner within thirty days of such final publication. The appeal memorandum shall be accompanied by such fees as may be prescribed.(2)The decision of the Commissioner in appeal which shall be heard as per procedure as may be prescribed, shall, be final and shall not be called in question in any Court of law. The Commissioner shall state points arising for determination in appeal and give reasons in brief in support of his decision.
