Section 59(1) in The Mumbai Metropolitan Region Specified Commodities Markets (Regulation of Location) Act, 1983
(1)Save as otherwise provided in section 5, section 6, sub-section (2) of section 15 and subject to the provisions of section 60, an appeal from every original order passed under this Act or the rules, regulations or by-laws made thereunder shall lie, -(i)if the order is made by an officer other than the Chief Executive Officer to the Chief Executive Officer;(ii)if the order (other than an order made in appeal) is made by the Chief Executive Officer, to the standing committee;(iii)if the order (other than an order made in appeal) is made by the standing committee, to the committee;(iv)if the order is made by a committee, to the Metropolitan Commissioner.
