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[Cites 0, Cited by 4] [Section 293] [Entire Act]

State of Madhya Pradesh - Subsection

Section 293(3) in The M.P. Municipal Corporation Act, 1956

(3)Any person aggrieved by the order of the Commissioner in this behalf may appeal to the district Court within thirty days of such order in the manner prescribed therefor and the decision of the district Court shall be final.