Section 56(2) in The Maharashtra Chit Funds Act, 1974
(2)Any Foreman or any other person aggrieved by an order of the Registrar under sub-section (1) of section 27 or by an order of an officer empowered by the State Government under sub-section (2) of that section may, within thirty days of the date of receipt of the communication to him of such order appeal to the Director.
