Section 9 in The Bombay City (Inami and Special Tenures) Abolition Rules, 1972
9. Form and manner of making appeal to State Government.
(1)Every appeal under sub-section (9) of Section 8, shall be made within a period of ninety days from the date of receipt of notice of the decision of the Collector regarding the assessment or market value of land in the form of a petition addressed to the State Government. The provisions of Section 4, 5, 21 and 14 of the Limitation Act, 1963, shall apply to the filing of such appeal.(2)Every such appeal shall specify the full name and address of the applicant, and shall clearly set out in brief the grounds on which the appeal is made.(3)Every such appeal shall either be presented to the State Government in person or be forwarded it by registered post.(4)Every such appeal shall be accompanied by the original or a certified copy of the decision of the Collector against which the appeal is made.(5)On receipt of the appeal petition, the State Government may, either admit the appeal, or after calling for the record and giving the appellant an opportunity to be heard, reject it.(6)If the appeal is admitted a date shall be fixed for hearing, and intimation thereof shall be given to the appellant or his authorised agent.(7)After hearing the appears, the State Government may, for reasons to be recorded in writing, confirm, modify, or rescind the decision appealed against, or may direct such further investigation to be made of such additional evidence, to be taken, as it may think necessary; or may itself take such additional evidence, or may remand the case for disposal with such directions as it thinks fit.
