Section 339A(2) in The M.P. Municipalities Act, 1961
(2)On receipt of the application for registration under sub-section (1), the [such competent authority, as may be appointed by the State Government] [Substituted by M.P Act No. 29 of 2003.] shall, subject to the rules made in this behalf, either issues or refuses to issue the Registration Certificate, within thirty days :Provided that if the [such competent authority, as may be appointed by the State Government] [Substituted by M.P. Act No. 29 of 2003.] refuses to issue the Registration Certificate, the reasons for refusal shall be intimated to the applicant.[Provided further that an appeal may be filed before the Appeal Committee constituted under Section 307 within 30 days from the date of rejection of application of registration by the competent authority.] [Inserted by M.P. Act No. 29 of 2003.]
