Section 8 in Maharashtra Settlement of Arrears of Tax, Interest, Penalty or Late Fee Act, 2019
8. Withdrawal of appeal.
(1)(a)Notwithstanding anything contained in any provisions of the Relevant Act, the appeal pending before the appellate authority or the Tribunal or the Court, shall be withdrawn un-conditionally by the applicant on the date on which such appeal withdrawal application is submitted to the aforesaid authorities or the Court;(b)the submission of acknowledgement of such application to the designated authority, alongwith the application for settlement shall be treated as sufficient proof towards withdrawal of the said appeal.(2)In case, the applicant desires to withdraw the appeal, in respect of certain issues and desires to continue the same for certain other issues, then the applicant, shall specifically state details thereof in withdrawal application filed before the said authorities or the Court, and the provisions of sub-section (1) shall apply mutatis mutandis so far as they relate to the withdrawal and submission of proof of the same.(3)The provisions of section 5 shall be applicable in the cases where the applicant withdraws appeal as mentioned in sub-section (2) above.
