Section 64(3) in The Maharashtra Management of Irrigation Systems by Farmers Act, 2005
(3)Any appeal under this section shall be made within thirty days from the date of receipt of the communication of the decision or from the date of the receipt of the order by the aggrieved party, whichever is earlier:Provided that, the appellate authority may, for sufficient reasons to be recorded in writing, condone the delay in filing the appeal beyond thirty days.
