Section 403(2) in The M.P. Municipal Corporation Act, 1956
(2)Any person aggrieved by-(a)[ any notice or order issued or other action taken by the Commissioner under Sections 174, 193, 195, 196, 197, 198, 199, 202, 204, 205, 207, 208, 209, 210, 237, 241, 243, 246, 247, 248, 249, 295, 296, 299, 301, 302, 310, 311, 312, 313, 315, 322, 323, or 393 of this Act or any rule or bye-law made thereunder] [Substituted by M.P. Act No. 50 of 1976.];(b)any order of the Commissioner regarding granting or refusing a licence or permission; or(c)any order of the Commissioner that may be made applicable by [x x x] [Omitted by M.P. Act No. 13 of 1961.] bye-laws under Section 427, may appeal to the Corporation within 30 days from the date of such order.
