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[Cites 0, Cited by 0] [Section 75B] [Entire Act]

State of Madhya Pradesh - Subsection

Section 75B(6) in The M.P. Irrigation Act, 1931

(6)Any person aggrieved by the order of the Executive Engineer may prefer an appeal to the Collector within 30 days from the date of the order and the provisions of sub-section (4) and (6) of Section 23 shall apply to such appeals. Subject to the decision in the appeal, the order of the Executive Engineer under sub-section (4) shall be final.