Section 19 in The Maharashtra Veterinary Practitioners Act, 1971
19. Appeals and erasure of incorrect entries.
(1)Any person aggrieved by the decision of the Registration Officer or Registrar regarding the registration of his name or any entry in the registrar may appeal-(a)against the decision of the Registration Officer, to the State Government and(b)against the decision of the Registrar, to the Council.(2)An appeal-(a)to the State Government shall be filed within thirty days from the date of publication of the first register under sub-section (5) of section 16 and on payment of fee of Rs. 5; and(b)to the Council shall be filed within such period and on payment of such fee, and shall be heard and decided by the Council in such manner as may be provided by regulations.(3)The State Government in the case of the first register, and in other cases the Council, may on its own motion or on the application of any person after due and proper enquiries and after giving an opportunity to the person concerned of being heard, cancel or alter any entry in the register if in the opinion of the State Government or the Council, as the case may be, such entry was fraudulently made or caused to be made.
