Section 88(3) in The Maharashtra Agricultural Produce Marketing (Regulation) Rules, 1967
(3)Any person aggrieved by the decision of the Collector may, within seven days from the date on which the decision is communicated to him, appeal to the [Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)] [These words, figures and brackets were substituted for the word 'Director' by G. N. of 7.6.1990.] against such decision; and the decision of the Collector, subject to the decision of the [Commissioner appointed under section 6 of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966)] [These words, figures and brackets were substituted for the word 'Director' by G. N. of 7.6.1990.] in appeal, shall be final.
