Section 9 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
9. Appeal.
(1)Any person aggrieved by any decision or order of the State Government under this Act (except an order to refer the matter to the Charity Commissioner under section 6, may appeal to the Maharashtra Revenue Tribunal constituted under the Maharashtra Land Revenue Code, 1966, in the manner provided by rules made in that behalf.(2)Subject to the decision of the Maharashtra Revenue Tribunal in appeal, the decision of the State Government shall be final and conclusive.
