Section 64(4) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(4)Every appeal under this section shall, be disposed of within thirty days from the date of filing of the appeal:Provided that, when the appeal is not disposed of within the period specified, the appellate authority shall record the reasons in writing for the delay beyond the period of thirty days.Explanation. - In case immediate Upper Level Association at any Level does not exist, then the Appeal may be made to the next Upper Level Association or concerned Canal Officer, as the case may be.
