Section 8 in Maharashtra Settlement of Arrears in Disputes Act, 2016
8. Appeal.
(1)An appeal against the order passed under sub-section (1) of section 7 shall lie to, -(a)the Deputy Commissioner, if order is passed by the authority subordinate to him,(b)the Additional Commissioner, if the order is passed by the Deputy Commissioner or the Joint Commissioner.(2)The applicant may file an appeal against the order under sub-section (1) of section 7, before the appellate authority within sixty days from date of receipt of the order.(3)No appeal shall lie against the order of settlement passed under subsection (2) of section 7.
