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Bombay Presidency - Section

Section 7P in The Bombay Gas Supply Act, 1939

7P. Appeal against decision of Inspector.

(1)An appeal shall lie from the decision of the Inspector under this Act to the State Government or such officer as the State Government may, by notification in the Official Gazette, appoint in this behalf.
(2)Every such appeal shall be made within 30 days from the date of the decision of the Inspector.]