Section 17(6) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(6)Any person who does not agree to the amount of the net average monthly income determined by the Competent Authority under sub-section (5), and claims a sum in excess of that amount may prefer an appeal to the Tribunal within thirty days from the date specified in the notice referred to in that sub-section.
