Section 13(1) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(1)Any person aggrieved by the inclusion or non-inclusion of any land or any name in the finally published result of assessment and census under sub-section (6) of Section 12 may prefer an appeal in a manner prescribed lo the Commissioner within thirty days of such final publication. The appeal memorandum shall be accompanied by such fees as may be prescribed.
