Section 330(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Any person who is aggrieved by the amount of compensation or damages determined by the Council or the apportionment of such compensation or damages, may, within one month from the date of receipt by him of an intimation about the compensation or damages or the apportionment thereof determined by the Council, appeal to the District Court against the determination made by the Council.
