Section 109 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
109. Appeals against award of Collector.
(1)An appeal against the award of the Collector made under Section 92 may be filed to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue' by the Maharashtra Adaption of Laws (State and Concurrent Subjects) Order, 1960.] notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).(2)In deciding appeals under sub-section (1), the Maharashtra Revenue Tribunal shall exercise all the powers which a Court has and follow the same procedure which a Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908 (V of 1908).
