Section 34(2) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(2)An appeal under sub-section (1) shall be made,-(i)within seven days from the date of receipt of the order, where such appeal is against the order of the Chairman; and(ii)within thirty days from the date of receipt of the order where such appeal is against the order of the Market Committee or the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).];in such manner as may be prescribed [x x x] [Omitted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).],
