Section 11 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
11. Appellate Authority.
(1)Any person aggrieved by any order of the competent authority under the Act shall made appeal within thirty days from the date of communication of order in prescribed Form-G to appellate authority.(2)The appellate authority, after giving an opportunity to be heard to the parties and to the competent authority, may pass such order as deemed fit, either confirming, modifying or setting aside the order of the competent authority, and record its reasons in writing. The order of the appellate authority shall be final unless revised by the State Government.(3)In discharging its functions, the appellate authority shall have all the powers under the Code of Civil Procedure, 1908 (No. 5 of 1908) of a Civil Court while deciding an appeal.
