Section 81F in The Maharashtra Municipal Corporations Act, 1949
81F. Appeals. - (1) An appeal shall lie from every order of the Commissioner, made in respect of any Corporation premises, under section 81-B or section 81-C, to an appellate officer, who shall be the District Judge or such other judicial officer in the City of not less than ten years' standing as the District 3udge may designate in this behalf.
(2)An appeal under sub-section (1), shall be preferred, -(a)in the case of an appeal from an order under section 81-B, within thirty days from the date of the service of the notice relating to the order under subsection (1) of that section; and(b)in the case of an appeal from an order under section 81-C, within thirty days from the date of the service of the notice relating to the order under subsection (1) or (2) of that section, as the case may be:Provided that, the appellate officer may entertain the appeal after the expiry of the said period of thirty days, if he is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(3)Where an appeal is preferred from an order of the Commissioner, the appellate officer may stay the enforcement of that order for such period, and on such conditions as he deems fit.(4)Every appeal under this section shall be disposed of by the appellate officer as expeditiously as possible.
