Section 140(6) in The Maharashtra Village Panchayats Act, 1959
(6)Any person aggrieved by any order of [surcharge or charge or interest thereon] [These words were substituted for the words 'surcharge or charge' by Maharashtra 13 of 1975, Section 23(d).] made by the [Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 13 of 1975, Section 23(b).] under this section, may, within one month from the receipt by him of the decision of [Chief Executive Officer] [These words were substituted for the word 'Collector' by Maharashtra 13 of 1975, Section 23(b).], apply to the District Court to modify or set aside such order, and that court after taking such evidence as it thinks necessary, may confirm, modify or remit such [surcharge or charge or interest thereon] [These words were substituted for the words 'surcharge or charge' by Maharashtra 13 of 1975, Section 23(d).] and make such order as to costs as it thinks proper in the circumstances.
