Section 22(1) in The Maharashtra Non-Trading Corporations Act, 1959
(1)If–(a)the name of any person is, without sufficient cause, entered in or omitted from the register of members of a corporation; or(b)default is made, or unnecessary delay takes place, in entering on the register the fact of any person having become, or ceased to be, a member, the person aggrieved, or any member of the corporation or the corporation may apply to the Registrar for rectification of the register.
