Section 30(4) in Maharashtra Homoeopathic Practitioners' Act, 1960
(4)After recording the report of such local inquiry and after making such further inquiry as may be necessary, the [Council] [This word was substituted for the word 'Court' by Maharashtra 16 of 1988, Section 32.] shall forward the application together with its report to the State Government with its opinion whether the recognition asked for should or should not be granted. The State Government may thereupon grant or refuse the recognition or may grant it subject to such conditions as it deems fit. The decision of the State Government shall be final.
