Section 74 in The Maharashtra Regional and Town Planning Act, 1966
74. Appeal.
(1)Any decisions of the Arbitrator under clauses (iv) to (xi) (both inclusive) and clauses (xiv), (xv) and (xvi) of sub-section (3) of section 72 shall be forthwith communicated to the party concerned including the Planning Authority; and any party aggrieved by such decision may, within two months from the date of communication of the decision, apply to the Arbitrator to make a reference to the Tribunal of Appeal for decision of the appeal.(2)The provisions of sections 5, 12 and 14 of the Indian Limitation Act, 1963, shall apply to appeals submitted under this section.
