Section 59(4) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(4)No order shall be passed in any appeal filed under sub-section (1), (2) or (3) unless the appellant is given an opportunity of stating his case; and every order passed in appeal, shall, subject to the provisions of sub-section (2), section 61 and section 62, be final and conclusive.
