Section 22(5) in The M.P. Pariyojana Ke Karan Visthapit Vyakti (Punhsthapan) Adhiniyam, 1985
(5)Any person aggrieved by any of the provisions of the sanctioned scheme may, within 30 days of the date of publication of such scheme in the Official Gazette, file an appeal in such manner and accompanied by such fees as may be prescribed to the Resettlement Commissioner who may after giving such person a reasonable opportunity to be heard pass an order in writing and thereby either amend the sanctioned scheme or decline to do so. The appellate order shall state reasons in brief for the decision.
