Section 31 in Gujarat Agricultural Produce Markets (Amendment) Act, 2007
31.
-I. Appeal.- (1) Any person aggrieved by an order of the managing body or, as the case may be, the Director, passed under section 31B, section 31F or section 31G, as the case may be, may prefer an appeal within thirty days of the receipt of the order in such form and in such manner as may be prescribed,-(a)to the Director, if such order is passed by the managing body; and(b)to the State Government, if such order is passed by the Director.(2)The Appellate Authority, if it considers it necessary so to do, grant a stay of the order appealed against as it may deem fit.(3)The order passed by the managing body or, as the case may be the Director shall, under section 31B, section 31F or section 31G, subject to the order in the appeal under this section be final.
