Section 31I(1) in The Gujarat Agricultural Produce Markets Act, 1963
(1)Any person aggrieved by an order of the managing body or, as the case may be, the Director, passed under section 31B, section 31F or section 31G, as the case may be, may prefer an appeal within thirty days of the receipt of the order in such form and in such manner as may be prescribed,(a)to the Director, if such order is passed by the managing body; and(b)to the State Government, if such order is passed by the Director.
