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State of Maharashtra - Section

Section 259 in Maharashtra Land Revenue Code, 1966

259. Rules as to decisions or orders expressly made final.

- Whenever in this Code, it is provided that a decision or order shall be final or conclusive, such provision shall mean that no appeal lies from any such decision or order; but it shall be lawful to the State Government alone to modify, annul or reverse any such decision or order under the provisions of Section 257.