Section 32(1) in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
(1)The State Government or any person aggrieved by the decision of the Land Reform Commissioner under Section 14 or 18 or 25 may within ninety days from the date of communication of such decision appeal to the Board of Revenue and the decision of the Board of Revenue shall be final.
