Section 143(2) in Maharashtra Housing and Area Development Act, 1976
(2)An appeal shall lie against any such order passed by the Panchayat to the Chairman or any officer of the Board authorised by him in this behalf, within one month from the date of communication of the order to the servant, and the decision of the Chairman or the said officer, as the case may be, shall be final:Provided that, no such appeal shah be decided unless the servant is given at reasonable opportunity of being heard.
