Section 15 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
15. Appeal, revision and review.
(1)Any person aggrieved by the decision given or the record made under Section 13 by the Compensation Officer may appeal to the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] if the amount of compensation assessed by the Compensation Officer does not exceed one thousand rupees and to the Settlement Commissioner, if it exceeds, one thousand rupees, within forty-five days from the date of the supply to the proprietor of the copy of the statement under sub-section (6) of Section 13.(2)The Settlement Commissioner may, at any time for the purpose of satisfying himself as to the legality or propriety of any order passed by, or as to the regularity of the proceedings of, the Compensation Officer, call for and examine the record of any case pending before or disposed of by such officer and may pass such order in reference there to as he thinks fit :Provided that he shall not vary or reverse any order unless notice has been given to the parties interested to appear and be heard in support of such order.(3)The Compensation Officer, the [Collector] [Substituted by M.P.A.L.O. (Second Amendment), 1957.] or the Settlement Commissioner, may either on his own motion or on the application filed within the prescribed period by any party interested, review an order passed by himself or his predecessors in office and pass such order in reference thereto as he thinks fit :Provided that-(i)no order shall be varied or reversed unless notice has been given to the parties interested to appear and be heard in support of such order;(ii)no order from which an appeal has been made or which is the subject to any revision proceedings shall, so long such appeal or proceedings are pending, be reviewed.(4)Except as provided in sub-sections (1) to (3) the decision and the record made by the Compensation Officer shall be final and conclusive in respect of the quantum of the compensation payable, and other entries made in the statement of the Compensation Officer.
