Section 441F in The M.P. Municipal Corporation Act, 1956
441F. Finality of decisions.
(1)No appeal shall lie against the decision of the Court on petition.(2)Any person aggrieved by the decision of the Court on the petition may within thirty days from the date of such decision apply to the High Court for revision on any of the following grounds-(a)that the decision is contrary to law;(b)that the Court has exercised jurisdiction not vested in it by law or has failed to exercise jurisdiction vested in it by, law, but subject to such orders as the High Court may pass thereon, such decision shall be final.
