Section 70(1) in Maharashtra Housing and Area Development Act, 1976
(1)An appeal shall lie from every order of the Competent Authority made in respect of any Authority premises under section 66 or section 67 to an appellate officer whom the State Government may, by a notification in the Official Gazette, appoint. The appellate officer shall be a person not below the rank of a Deputy Secretary to Government having judicial experience or experience in the Legal Department of the State or [a person who has for at least ten years held any judicial office,] [These words were substituted for the words 'who has held judicial office not below the rank of District Judge' by Maharashtra 29 of 1978, Section 2.] who shall be specified for the purpose by the State Government in such notification.
