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[Cites 0, Cited by 7] [Section 403] [Entire Act]

State of Madhya Pradesh - Subsection

Section 403(1) in The M.P. Municipal Corporation Act, 1956

(1)Any person aggrieved by an order passed by an officer subordinate to the Commissioner, under this Act or under any rule or bye-law made thereunder may appeal to the Commissioner within thirty days of the date on which the order is conveyed to him.