Section 211 in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961
211. Appeal against Orders of Zilla Parishad.
- Any person aggrieved by an order made by a Zilla Parishad under the powers vested in it by sections 205, 206, 209 or 210 may appeal, within thirty days from the date thereof, to the Commissioner, whose decision shall be final.
