Section 19(3) in The M.P. Municipal Corporation Act, 1956
(3)[ An appeal against the order passed under sub-section (1) or sub-section (2) of this section or Section [18] [Inserted by M.P. Act No. 18 of 1997.] shall lie to the State Government within 30 days of the date on which the order is conveyed to the aggrieved party. The State Government may after giving a reasonable opportunity of being heard, pass such order on the appeal as it may think fit.]
