Section 79A(2) in The M.P. Municipal Corporation Act, 1956
(2)The Corporation or any person aggrieved by an order passed by the Collector under sub-section (1) may, notwithstanding anything contained in any law for the lime being in force, within one year from the date on which the Corporation or such person had due notice of such order institute a suit in any competent Civil Court to set-aside such order to claim a relief consistent therewith.
