Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 15] [Entire Act] State of Madhya Pradesh - Subsection Section 15(2) in The M.P. Rajmarg Adhiniyam, 2004 (2)The Authority hearing the appeal may, after giving an opportunity to the appellant to be heard, make such order, as it may think fit within 30 days from the date of filing appeal and the decision of such Authority shall be final.
