Section 8 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
8. Application.
(1)Any person aggrieved by any decision or order or the competent authority given or made under this Act or any rules thereunder may, within sixty days from the date of such decision or order, apply to the State Government to set aside such decision or order. Pending the disposal of the application, the State Government may, if there is a prima facie case for a stay order, make a stay order, subject to any terms or conditions as may be specified in the stay order.(2)The State Government after making such inquiry and considering such evidence, both oral and documentary as may be adduced, may confirm, revoke or modify the decision or order of the competent authority.
