Section 41 in The M.P. Vidyut Sudhar Adhiniyam, 2000
41. Appeals against the orders of Commission.
- Any person aggrieved by any decision or order of the Commission passed under this Act may file an appeal to the High Court within sixty days from the date of communication of the decision or order of the Commission to the person on questions of law arising out of such order :Provided that the High Court may entertain an appeal within a further period not exceeding 90 days after the expiry of the period of sixty days if it is satisfied that the aggrieved person had sufficient cause for not preferring the appeal within the said period of sixty days.
