Section 15(1) in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
(1)Any person aggrieved by the decision given or the record made under Section 13 by the Compensation Officer may appeal to the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] if the amount of compensation assessed by the Compensation Officer does not exceed one thousand rupees and to the Settlement Commissioner, if it exceeds, one thousand rupees, within forty-five days from the date of the supply to the proprietor of the copy of the statement under sub-section (6) of Section 13.
