Section 56(1) in The Maharashtra Chit Funds Act, 1974
(1)Any Foreman aggrieved by the decision of the Registrar -(a)refusing to issue a certificate of registration of the chit and the by-laws of a chit under section 4;(b)refusing to grant a certificate of commencement under sub-section (2) of section 8;(c)refusing to accept the security under section 13 or under section 24; or(d)refusing to order the release of the cash security or the State Government securities under sub-section (4) of section 13,may, within thirty days of the date of receipt of the communication to him of such decision appeal to the Director.
