Section 13(1) in The Maharashtra Tax on Entry of Motor Vehicles into Local Areas Act, 1987
(1)An appeal from every original order under this Act or rules made thereunder shall lie to the Appellate Authority appointed [under section 5] [These words and figures substituted for the words and figure 'under section 6' by Maharashtra 8 of 2012, Section 16 (w.e.f. 1-5-2012).].
