Section 113(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(2)The orders of the Collector in appeal or of the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1950.] or of the State Government in appeal or revision shall be executed in the manner provided for the execution of the orders of the Tahsildar and Tribunal under Section 106.
