Section 4D(2) in The M.P. Entertainments Duty and Advertisements Tax Act, 1936
(2)The provisions of Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959), and the rules made thereunder, so far as they relate to appeal shall apply to the appeal preferred under sub-section (1) as they apply to the appeal to the Commissioner of Revenue Division under the said Code.] [Inserted by Section 7 of M.P. Act No. 8 of 1982.]
