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[Cites 0, Cited by 3] [Section 4] [Entire Act]

State of Madhya Pradesh - Subsection

Section 4(5) in The M.P. Public Trusts Act, 1951

(5)Any appeal against the order of the Registrar under sub-section (4) may be filed within thirty days of the order before such officer as the State Government may, by notification, appoint, and subject to the decision in such appeal the order of the Registrar under sub-section (4) shall be final.