Section 57(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(3)If any question arises whether a sum is due to the Market Committee or any agriculturist it shall be referred to a Tribunal constituted for the purpose which shall after making such enquiry as it may deem fit, and after giving to the person from whom it is alleged to be due an opportunity of being heard, decide the question; and the decision of the Tribunal shall be final and shall not be called in question in any court or other authority.
