Section 4 in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
4. Powers of Collector to decide certain questions and appeals.
(1)If any question arises -(a)whether any grant is patel watan;(b)whether any land is watan land;(c)whether any person is a watandar, or representative watandar;(d)whether any watan land is assigned for the remuneration of the officiator;(e)whether any person is an authorized holder or unauthorized holder,the Collector shall, after giving the party affected a opportunity of being heard and after holding an inquiry, decide the question.(2)Any person aggrieved by such decision may, within ninety days of such decision, file an appeal to the State Government.(3)The decision of the Collector, subject to an appeal under sub-section (2), and the decision of the Government in appeal under that sub-section, shall be final.
