Section 23 in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
23. Appeal.
- Any person aggrieved by an order of the Competent Authority refusing to grant the permission referred to in sub-section (1) [or sub-section (IA) of section 22] [These words, brackets, figures and letter were substituted for the words 'of the last proceeding section', by Maharashtra 2 of 1987, Section 3.] may, within thirty days of the date of the order, prefer an appeal to the Tribunal, and the decision of the Tribunal shall be final.
