Section 8 in The M.P. Regulation of Uses of Land Act, 1948
8. Right of appeal.
(1)Any person aggrieved by an order of the Sub-Divisional Officer under sub-section (2) of Section 7 granting permission subject to conditions or refusing permission may within thirty day from the date of such order prefer an appeal to the Collector.(2)The order of the Collector on appeal shall be final.
