Section 32 in The M.P. Accommodation Control Act, 1961
32. Second appeal.
- A second appeal shall lie against any order passed in first appeal under Section 31 on any of the following grounds and no other, namely:(i)that the decision is contrary to law or usage having the force of law; or(ii)that the decision has failed to determine some material issue of law; or(iii)that there has been a substantial error or defect in the procedure as prescribed by this Act, which may possibly have produced error or defect in the decision of the case upon merits.
