Section 20(3) in The Maharashtra Education and Employment Guarantee (CESS) Act, 1962
(3)If an application is made to the Assessing Officer in the prescribed manner within the aforesaid period by any person interested, disputing the correctness of any such list or of any particulars therein, the Assessing Officer shall, after allowing the applicant an opportunity of being heard, decide the dispute in the prescribed manner and such decision shall, notwithstanding anything contained in the [Code] [This word was substituted for the words 'relevant Code' by Maharashtra 17 of 1975.] [subject to any appeal made to the Collector in the prescribed manner, within thirty days from the date of the decision, or any revision proceedings under section 22, be final.] [This portion was substituted for the portion beginning with 'subject to appeal' and ending with 'be final' by Maharashtra 36 of 1964, Section 3.]
