Section 8 in Madhya Pradesh Investment Region Development and Management Act, 2013
8. Objections, appeal, approval and final publication.
(1)The objections and suggestions, which may be received by the Agency under sub-section (2) of section 7 with respect to the said draft development scheme, shall be heard and decided by the Agency.(2)The Agency shall after deciding the objections, if any, made under sub-section (2) of section 7 above, approve the final Development scheme with such modifications as it may deem appropriate. The scheme so approved shall be published in the official Gazette and also in two newspapers having wide circulation in the area in which the scheme is to be implemented, in the manner prescribed.(3)Any person aggrieved by any decision taken by the Agency under sub-section (2) hereinabove, may, within 30 days of such publication in the Gazette of final scheme area, prefer an appeal to the Appellate Authority and Appellate Authority shall decide such appeal within 45 days in the manner as prescribed.
