Section 315(2) in Maharashtra Land Revenue Code, 1966
(2)An application for revision under clause (h) of sub-section (1), shall lie on the following grounds only, that is to say-(i)that the order or decision of the Collector was contrary to law;(ii)that the Collector failed to determine some material issue of law; and(iii)that there was a substantial defect in following the procedure laid down by law which has resulted in the miscarriage of justice.
