Section 28 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
28. Appeals.
(1)Any person aggrieved by any order passed under Sections 21, 24, [25, sub-section (1) of Section 27 or Section 27-D] [Substituted by Madhya Pradesh Act No. 26 of 1974 (w.e.f. 15-6-1974).] may before the expiry of sixty days from the date of the order, appeal to the Commissioner, in such manner, as may be prescribed:Provided that the Commissioner may entertain an appeal after the expiry of such period if he is satisfied that the appellant was prevented by sufficient cause from filing it in time.(2)The Commissioner may, after giving the person or persons concerned an opportunity of being heard, confirm, vary or reverse the order and pass such order in relation thereto, as he may deem fit.(3)The order of the Commissioner on such appeal and where no appeal is preferred, the order which has not been appealed against, shall be final and shall not be called in question in any Court.
