Section 152(1) in The Maharashtra Co-Operative Societies Act, 1960
(1)An appeal against an order or decision [under sections 4, 9, 11, 12, 13, 14, 17, 18, 19, 21 21A, 29, 35, 77A, [78, [78A] [These words figures and letters were substituted for the words and figures 'under sections 4, 9, 12, 13, 14, 17, 18, 19, 21, 29, 35, 78, and 105' by Maharashtra 10 of 1988, Section 30.] 79, 88, and 105 including against an order for paying compensation to a society [and sections 154B-2, 154B-3, 154B-9 and 154B-27] [Inserted by Maharashtra Act No. 23 of 2019, dated 23.7.2019.]] [Sub-section (12) was added by Maharashtra 3 of 1974, Section 38(d).]] shall lie,-(a)if made or sanctioned or approved by the Registrar, or the Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the State Government,(b)if made or sanctioned by any person other than the Registrar, or the Additional or Joint Registrar on whom the powers of the Registrar are conferred, to the Registrar:[Provided that, no order of stay shall be issued in respect of the recovery of the dues under the award issued by the Liquidator unless fifty per cent, of the amount stated in the award is deposited with the society by the Appellant.] [This proviso was inserted by Maharashtra Act No. 16 of 2013 dated 13-8-2013, Section 74(a), (w.e.f. 14-2-2013).]
