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State of Madhya Pradesh - Section

Section 30 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950

30. Appeal against orders of Claims Officer.

- Any person aggrieved by an order of a Claims Officer may, within forty-five days of such order, file an appeal before the Board of Revenue which may, after hearing the parties, pass such orders as it thinks fit.