Section 37A(4) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(4)The party aggrieved by the decision of the Chairman of the Market Committee under sub-section (3) may prefer an appeal to the Managing Director or the Officer authorised by him in this behalf within thirty days from the date of decision. The Managing Director or the Officer authorised by him shall dispose of the appeal after giving the parties a reasonable opportunity of being heard and the decision of the Managing Director or the Officer authorised by him shall be final.
