Section 5 in The Maharashtra Shilotri Rights (Kolaba) Abolition Act, 1955
5. Appeal against the decision of the Mamlatdar.
(1)If any person is aggrieved by the decision of the Mamlatdar under sub-section (4) of section 4, such person, may appeal to the Collector within a period of sixty days from the date of such decision.(2)Save as otherwise provided in this Act, the provisions of Chapter XIII of the Code shall apply to the appeals to the Collector under this Act, as if the Collector were the immediate superior of the Mamlatdar.
