Section 36(4) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
(4)Any person aggrieved by the decision of Collector or Commissioner, as the case may be, under sub-section (3), may, within a period of 30 days from the date of such decision appeal to Commissioner or Board of Revenue respectively whose orders in such appeal shall be final.
