Section 19(1) in The M.P. Krishi Upaj Mandi (Allotment of Land and Structure of Market Committee/board) Rules, 2005
(1)Any person aggrieved by the order of any officer or decision of the Market Committee under the provisions of these rules may prefer an appeal to the Managing Director within 30 days from the receipt of the copy of order or decision, as the case may be, in question.
