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[Cites 0, Cited by 0] [Section 46] [Entire Act]

State of Madhya Pradesh - Subsection

Section 46(1) in The M.P. Ancient Monuments and Archaeological Sites and Remains Rules, 1976

(1)Every appeal to the State Government under the Madhya Pradesh Ancient Monuments and Archaeological Sites and Remains Act, 1964 or under these rules shall be in writing and shall be preferred within one month from the date of receipt of the order appealed against.