- [(1)] [This section was renumbered as sub-section (1) of that section by Bombay 34 of 1959, section 20.] Any person aggrieved by an order made under section 55, 56, or 57 may appeal to the State Government within thirty days from the date of such order.(2)[ An appeal under this section shall be preferred in duplicate in the form of a memorandum, setting forth concisely the grounds of objection to the order appealed against, and shall be accompanied by that order of a certified copy thereof.(3)On receipt of such appeal, the State Government may, after giving a reasonable opportunity to the appellant to be heard either personally, or by a pleader, advocate or attorney and after such further inquiry, if any, as it may deem necessary, confirm, vary or cancel, or set aside the order appealed against, and make its order accordingly:Provided that the order appealed against shall remain in force pending the disposal of the appeal, unless the State Government or otherwise directs.(4)In calculating the period of thirty days provided for an appeal under this section, the time taken for granting a certified copy of the order appealed against shall be excluded.] [Sub-section (2), (3) and (4) were deleted, by Bombay 34 of 1959, section 20.]
