Section 5(5) in The Maharashtra Cotton Ginning and Pressing Factories Rules, 1964
(5)Any owner who is aggrieved by an order of the Assistant Director of Agriculture (Cash Crops) under sub-rule (4) may within a period of forty-five days from the date of receipt of the order appeal to the State Government and the decision of the State Government in the appeal shall be binding on such owner] [Added by Notification No. 2873/150265-A-II, dated 5.3.1975.].
