Section 104(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)The Tahsildar to whom the applications are so transferred shall exercise jurisdiction in respect thereof under this Act :Provided that, any order to be issued to the village officers, under sub-section (2) of Section 106 shall be issued by or through the Tahsildar to whom such village officers are subordinate.
