Section 3(2) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(2)The list so prepared shall be published in the prescribed manner, and if within a period of three months from the date of such publication no application is made to the Mamlatdar by the Mehwassi or any other person interested in disputing the correctness or omission of any entry, such list shall be final.
