Section 32 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
32. Appeals from the orders of Land Reform Commissioner.
(1)The State Government or any person aggrieved by the decision of the Land Reform Commissioner under Section 14 or 18 or 25 may within ninety days from the date of communication of such decision appeal to the Board of Revenue and the decision of the Board of Revenue shall be final.(2)The court-fee payable on a memorandum of appeal under subsection (1) shall be five rupees.(3)An appeal under sub section (1) shall be heard and decided by a bench of the Board of Revenue consisting of two members.
