Section 12(4) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(4)Any person aggrieved by the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] of the Administrator may, within six weeks of the publication of the notice of the confirmation of the [clearance order] [These words were substituted for the word 'order' by Maharashtra 46 of 1975, Section 2(1).] prefer an appeal to the Tribunal; and the decision of the Tribunal shall be final.
