Section 7(1) in The M.P. Co-Operative Tribunal Regulations, 2000
(1)On receipt of appeal or revision or review or a miscellaneous petition, the Registrar shall endorse on it, the date of its receipt, if on scrutiny of appeal, revision or review petition, it is found to be in conformity with the provisions of the rules and regulations, the Registrar shall cause an entry to be made in seriatum in the Register of appeal, revision or review as the case may be, year-wise, in Form "A", in respect of appeal, in Form "B", in respect of revision and in Form "C" in respect of review petition.
