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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Madhya Pradesh - Subsection

Section 35(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000

(2)Any person aggrieved by any order of the Competent Authority under this Act, may within a period of thirty days of the communication of the order to him, prefer an appeal to an Appellate Authority in such form and manner as may be prescribed.