Section 20(4) in The Maharashtra Raw Cotton (Procurement, Processing and Marketing) Act, 1971
(4)Any tenderer aggrieved by any order made by an officer under sub-section (3) may, within one month from the date of communication to him of such order, appeal to the District Deputy Registrar of Co-operative Societies of the District. Such Deputy Registrar shall, after giving an opportunity to the appellant to be heard, pass such order as he may think fit, confirming, modifying or annulling the order appealed against. The decision of such Deputy Registrar shall be final.] [Sub-sections (2), (3) and (4) were added by Maharashtra 59 of 1981, Section 4(2).]
