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[Cites 0, Cited by 0] [Section 56] [Entire Act]

State of Maharashtra - Subsection

Section 56(4) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965

(4)Any person aggrieved by the decision of the Collector may, within a period of fifteen days from the date of communication of such decision, appeal to the State Government and the decision of the State Government on such appeal shall be final,