Section 77 in Maharashtra Hereditary Offices Act, 1874
77. Appeals.
- Except as hereinbefore provided, one appeal only shall lie from every decision passed after investigation recorded in writing by a Collector, or by an Assistant Collector, or Deputy Collector [or from every decision passed by a Mamlatdar or Mahalkari exercising the powers delegated to him under sub-section (2) section 64] [These words were inserted by Bombay 12 of 1932, Section 4.] [* * *]. [The words and figures 'empowered under the provisions of Bombay Act I. of 1868' and the words 'so empowered' were repealed the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).]Such appeal, if from the decision of an Assistant Collector, or Deputy Collector [or Mamlatdar, or Mahalkari] [These words were inserted by Bombay 12 of 1932, Section 4.] [* * *] [The words and figures 'empowered under the provisions of Bombay Act I. of 1868' and the words 'so empowered' were repealed the Bombay General Clauses Act, 1886 (Bombay 3 of 1886). This Schedule has been printed as an Appendix to the Bombay General Clauses Act, 1904 (Bombay 1 of 1904).] shall lie to the Collector and shall be made within sixty days from the date of the order appealed against.Such appeal, if from the decision of the Collector, shall fie to the [* * *] [The word 'Revenue' was repealed by the Amending Act, 1895 (16 of 1895).] [Commissioner] [This word was substituted for the words 'State Government' by Bombay 8 of 1958, Section 3, Schedule.], shall be made within ninety days from the date of the order appealed against.In computing the above periods the time required to prepare a copy of the order or decision appealed against shall be excluded.
