Section 53(3A) in The Maharashtra Village Panchayats Act, 1959
(3A)[ Any person aggrieved by the exercise of the powers by the panchayat under sub-section (2) or (3) may, within thirty days from the date of exercise of such powers, [appeal to the Commissioner and the Commissioner, after making such enquiry as he thinks necessary, shall pass such orders as he deems necessary] [This sub-section was inserted by Maharashtra 36 of 1965, Section 28.] after giving such person a reasonable opportunity of being heard.]
