Section 31(2) in The M.P. Nagar Tatha Gram Nivesh Adhiniyam, 1973
(2)[The appellate authority may] [Substituted by M.P. Act NO. 4 of 1983 (w.e.f, 19-11-1982).], after giving a reasonable opportunity to the appellant and the Director to be heard, by order, dismiss the appeal or allow the appeal by granting permission unconditionally or subject to the conditions as modified.
