Section 11(4) in Maharashtra Money-Lending (Regulation) Act, 2014
(4)An appeal against the order of the District Registrar under sub-section (1) may be filed within three months from the date of the order :Provided that, the Divisional Registrar may, for the reasons to be recorded, entertain the appeal after the expiry of the period of three months from the date of the order of the District Registrar under sub-section (1), if he is satisfied that the appellant was prohibited, for the reasons beyond his control, from filing the appeal within the period of three months.
