Section 29 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
29. Appeals from the order of the Jagir Commissioner.
- The Government or any person aggrieved by the decision of he agir Commissioner under Sections 4,10,11, 13 or 14 may within thirty days from the date of the communication of such decision to it or him appeal to the Board of Revenue and the decision of the Board of Revenue shall be final.(2)The court-fee payable on a memorandum of appeal under subsection (1) shall be Rs. 5/-.(3)The appeal under sub-section (1) shall be heard and decided by a Bench of the Board of Revenue consisting of two members.
