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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1) in Maharashtra Settlement of Arrears in Disputes Act, 2016

(1)An appeal against the order passed under sub-section (1) of section 7 shall lie to, -
(a)the Deputy Commissioner, if order is passed by the authority subordinate to him,
(b)the Additional Commissioner, if the order is passed by the Deputy Commissioner or the Joint Commissioner.