Section 124G in The Maharashtra Regional and Town Planning Act, 1966
124G. Appeal.
(1)Any person aggrieved by an order passed by the Authority under section 124E may prefer an appeal to the State Government or to such an officer as may be appointed by the State Government in this behalf, being an officer not below the rank of Deputy Secretary to Government; and such appeal shall be made in such manner and accompanied by such fee, as may be prescribed.(2)The State Government or the officer so appointed may, after giving a reasonable opportunity to the appellant and the Authority of being heard, by an order confirm, reduce, enhance or annul the assessment.(3)Where the assessment is annulled or set aside in an appeal the State Government or such officer deciding the appeal may direct Authority to make a fresh assessment after such further enquiry as may be directed.(4)Every order passed in appeal under this section shall be final and shall not be questioned in any suit or other legal proceedings.
