Section 315(3) in Maharashtra Land Revenue Code, 1966
(3)Save as expressly provided in any enactment for the time being in force, the State Government may, by notification in the Official Gazette, direct that the TribunaL Shall also have jurisdiction to entertain and decide appeals from and revise decisions and orders, of, such persons, officers and authority in such other cases as the State Government may determine; and for that purpose the State Government may, by notification in the Official Gazette, add to, amend or omit, any of the entries in Schedule 3; and thereupon, the Tribunal shall have jurisdiction in such matter; and the jurisdiction of any other. person, officer or authority therein shall cease.
