Section 124G(1) in The Maharashtra Regional and Town Planning Act, 1966
(1)Any person aggrieved by an order passed by the Authority under section 124E may prefer an appeal to the State Government or to such an officer as may be appointed by the State Government in this behalf, being an officer not below the rank of Deputy Secretary to Government; and such appeal shall be made in such manner and accompanied by such fee, as may be prescribed.
