Section 10(3) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(3)Any person aggrieved by the decision of the prescribed authority under sub-section (2) may within thirty days from the date of the communication to him of such decision appeal to the State Government. The order passed by the prescribed authority shall, subject to the decision of the State Government in appeal, be final.
