Section 34(1) in The M.P. Krishi Upaj Mandi Adhiniyam, 1972
(1)Any person aggrieved by an order of the Chairman, Market Committee or the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] passed under [Section 32 or Section 33 as the case may be] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] prefer an appeal,-(a)to the Market Committee, where such order is passed by the Chairman;(b)to the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).] where such order is passed by the Market Committee; and(c)to the [Commissioner] [Substituted by M.P. Act No. 18 of 1979 (w.e.f. 7-6-1979).] where such order is passed by the [Managing Director] [Substituted by M.P. Act No. 27 of 1997 (w.e.f. 15-6-1997).],
