Section 78 in Maharashtra Hereditary Offices Act, 1874
78. Copy of order to accompany petition of appeal. Appeal may be summarily rejected.
- Every petition of appeal shall be accompanied by a copy of the order or decision appealed against: and it shall be competent for the officer before whom the appeal is presented to reject the appeal if on perusal of the petition it appears to him that there is no sufficient ground for questioning the correctness of the decision, or for interfering with the order appealed against.
