Section 52B in The Maharashtra Agricultural Produce Marketing (Regulation) Act, 1963
52B. Appeal.
(1)Save as otherwise provided elsewhere in this Act, any person aggrieved by a decision taken or order passed under any of the provisions of this Act may refer an appeal-(a)to the Director where such decision is taken or order is passed by the Market Committee, its Chairman, Vice- Chairman, Secretary or any other officer empowered to exercise the powers of the Director,(b)to the State Government, where such decision is taken or order is passed by the Director,(2)An appeal under sub-section (I) shall be made within a period of thirty days from the date of the decision or order appealed against.(3)The order passed in the appeal by the Director or the State Government, as the case may be, shall be final.
