Section 14(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)Where any direction is given to any authority [or person] [These words were inserted by Maharashtra 29 of 1976, Section 12(b).] under subsection (1), such authority [or person] [These words were inserted by Maharashtra 29 of 1976, Section 12(b).] may, within fifteen days from the date or receipt of such direction, appeal to the State Government against such direction, and the decision of the State Government thereon shall be final.
