Section 16(2) in The M.P. Griha Nirman Mandal Adhiniyam, 1972
(2)Any officer or servant of the Board who is aggrieved by an order passed under sub-section (1) may, within two months from the date of receipt by him such order, appeal-(a)to the Board, if the order was passed by the Housing Commissioner or Chairman, and(b)to the State Government if the order was passed by the Board.
