Section 31 in The M.P. Accommodation Control Act, 1961
31. Appeal to District Judge or Additional District Judge.
(1)An appeal shall lie from every order of the Rent Controlling Authority made under this Act to the District Judge or an Additional District Judge having territorial jurisdiction (hereinafter referred to as the Judge) and the decision of the appellate Court shall be final.(2)An appeal under sub-Section (1) shall be preferred within thirty days from the date of the order made by the Rent Controlling Authority :Provided that in computing the period of thirty days the period requisite for obtaining a copy of the order shall be excluded :Provided further that the Judge may for sufficient reasons allow an appeal after the expiry of the said period.
