Section 33 in The M.P. Ceiling On Agricultural Holdings Act, 1960
33. Appeal against orders of the competent authority.
(1)Any person aggrieved by an order of the competent authority under this Chapter may file an appeal against such order,-(i)in the Court of the District Judge within whose jurisdiction the whole or any part of surplus land which is subject to mortgage or charge, as the case may be, lies if the secured debt or claim does not exceed Rs. 10,000;(ii)in the High Court if the secured debt or claim exceeds Rs. 10,000.(2)No appeal under sub-section (1) shall lie-(a)to the Court of District Judge, unless it is preferred within 30 days of the communication of the order appealed against;(b)to the High Court, unless it is preferred within 60 days of the communication of the order appealed against.
