Section 170(a) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(a)[ the appeal,- [Clause (a) was substituted by Maharashtra 43 of 1994, Section 3(b).](i)under sub-section (1) or under clause (b) of sub-section (2) of section 169 is brought within [thirty days] next after the presentation of the bill complained of;(ii)under clause (a) of sub-section (2) of section 169, to the Property Tax Appeal Committee is brought within [thirty days] [These words were substituted for the words 'fifteen days' by Maharashtra 21 of 1996, Section 6(ii).], next after the presentation of the bill complained of; and(iii)under the proviso to sub-section (2) of section 169, to the Judicial Magistrate against the decision of the Property Tax Appeal Committee is, brought within [thirty days] [These words were substituted for the words 'fifteen days' by Maharashtra 21 of 1996, Section 6(iii).], next after the decision of the Committee:]
