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State of Maharashtra - Section

Section 14 in The Maharashtra Motor Vehicles Tax Act, 1958

14. Appeal.

(1)Any person, who is aggrieved by any order of a Taxation Authority, may file an appeal before such person or authority, in such manner, within such time, and on payment of such fees, as may be prescribed.
(2)The appeal shall be heard and decided in such manner as may be prescribed.