Section 14(1) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(1)Any person aggrieved by a decision of the Collector under section 4 or by the award of the Collector made under section 10 of 11, may appeal to the Maharashtra Revenue Tribunal constituted under> the Bombay Revenue Tribunal/Act, 1957.
