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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Madhya Bharat - Subsection

Section 28(1) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(1)Any person aggrieved by an order of the Tahsildar under Section 23, may, within thirty days from the date of such order, appeal to the Collector, whose decision shall be final.