Section 12 in The M.P. Sthaniya Nidhi Sampariksha Adhiniyam, 1973
12. [ First Appeal. [Substituted by M.P. Act No. 20 of 1979.]
(1)An appeal shall lie from every order under sub-section (1) of Section 11,-(a)if such order is passed by any Assistant Director who is invested with the powers of the Director under that section, to the Deputy Director;(b)if such order is passed by the Deputy Director who is invested with the powers of the Deputy Director under that section, to the Director;(c)if such order is passed by the Director, to the Commissioner.(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the receipt of the order by the person preferring the appeal.]
