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[Cites 0, Cited by 14] [Section 7] [Entire Act]

State of Maharashtra - Subsection

Section 7(3) in Maharashtra Local Authority Members' Disqualification Act, 1986

(3)Any person aggrieved by the decision of the Commissioner or Collector may, prefer an appeal to the State Government within a period of thirty days from the date of such order.] [Added by Maharashtra Act No. 1 of 2018, dated 15.1.2018.]