Section 35(1) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(1)The State Government by notification in the official Gazette, may appoint an officer or an authority as Appellate Authority, with the power to decide appeals against the orders of the Competent Authority, under the general guidance, superintendence and control of the State Government :Provided that the State Government may notify as Appellate Authority more than one officer or authority and distribute the work among them in the manner deemed fit.
