Section 8A in The Maharashtra Cinemas (Regulation) Act, 1953
8A. [ Appeal. [This proviso was added by Maharashtra 12 of 1960, Section 8.]
- Any person aggrieved by an order of a licensing authority refusing to grant a licence, or revoking or suspending any licence under section 8, may, within such period as may be prescribed, appeal to the State Government; and the State Government shall on such appeal, make such order as it thinks just and proper, and such order shall be final.
