Section 13 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
13. [ Second Appeal. [Substituted by M.P. Act No. 20 of 1979.]
- The Assistant Director, Deputy Director or Director Local Fund Audit, as the case may be, and any person aggrieved by an order of the Deputy Director or Director, Local Fund Audit or the Commissioner made under Section 12 may, within thirty days from the date of receipt of that order by him apply,-(i)to the Director, if the order in first appeal under Section 12 is passed by the Deputy Director;(ii)to the Commissioner, if the order in first appeal under Section 12 is passed by the Director;(iii)to the Board of Revenue, if the order in first appeal under Section 12 is passed by the Commissioner;to set aside such order of the Deputy Director, Director or Commissioner, as the case may be, and he/it shall after hearing the parties and taking such evidence as he/it may consider relevant and necessary, confirm modify or remit the charge and pass such decree and make such order as to costs as he/it may think fit and these Orders shall be final.]
