Section 31(1) in The Maharashtra (Vidarbha Region) Agricultural Debtors Relief Act, 1969
(1)an appeal shall lie-(i)from every order passed under sub-section (3) of section 6;(ii)from every decision or order made under section 15;(iii)from every declaration or order made under section 22;(iv)from every order passed under sub-section (2) of section 25;(v)from every award made under this Act other than an award made in terms of a settlement under sub-section (4) of section 6 or under section 7;(vi)from an order made under sub-section (1) or (2) of section 42 adjudicating the debtor an insolvent: Provided that, no appeal shall lie from such order, except on the ground that the insolvent has failed to disclose all the material facts relating lo his assets and liabilities;
