Section 8D in Maharashtra Land Requisition Act, 1948
8D. Appeals against orders of competent authorities.
(1)An appeal shall lie to the State Government from every order of eviction made by the competent authority under section 8C.(2)An appeal under sub-section (1) shall be preferred within thirty days from the date of the service of the order made under sub-section (1) of section 8C:Provided that, the State Government may entertain the appeal after the expiry of the said period of thirty days, if it is satisfied that the appellant was prevented by sufficient cause from filing the appeal in time.(3)Where an appeal is preferred from the order of the competent authority, the State Government may stay the enforcement of that order for such period and on such conditions as it may deem fit to specify.(4)Every order made by a competent authority under section 8C, subject to an appeal to the State Government, and every order made by State Government on such appeal, shall be final and conclusive.
