Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 36] [Entire Act] State of Madhya Pradesh - Subsection Section 36(1) in The M.P. Maa Sharda Devi Mandir Adhiniyam, 2002 (1)Any person aggrieved by an order of the Administrator under sub-section (3) of Section 34 or sub-section (1) of Section 35 may prefer an appeal to the Collector.
