Section 41 in The M.P. Ceiling On Agricultural Holdings Act, 1960
41. [ Appeals. [Substituted by M.P. Act No. 25 of 1966. (w.e.f. 25-10-1966)]
- Except where the provisions of this Act provide otherwise, against every order of a Revenue Officer or competent authority under this Act or the rules made thereunder, an appeal shall lie,-(i)if such order is passed by a Revenue Officer either as competent authority or otherwise, to the authority competent to hear appeals under sub-section (1) of Section 44 of the Madhya Pradesh Land Revenue Code, 1959 (No. 20 of 1959) from an order passed by a Revenue Officer of the same rank under the said Code;(ii)if such order is passed by the competent authority where such authority is an officer other than a Revenue Officer appointed under sub-clause (iii) of clause (e) of Section 2 to the Board of Revenue as if such officer were an Additional Settlement Commissioner appointed under Section 65 of the said Code;][Provided that the surplus land vested in the State Government shall not revert to the holder thereof as a consequence of remand of the case.] [Inserted by M.P. Act No. 8 of 1989. (w.e.f. 1-11-1988)]
