Section 52B(1) in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
(1)Save as otherwise provided elsewhere in this Act, any person aggrieved by a decision taken or order passed under any of the provisions of this Act may refer an appeal-(a)to the Director where such decision is taken or order is passed by the Market Committee, its Chairman, Vice- Chairman, Secretary or any other officer empowered to exercise the powers of the Director,(b)to the State Government, where such decision is taken or order is passed by the Director,
