Section 117L(1) in The Bombay Land Revenue Code, 1879
(1)The settlement report together with the objections, if any, received thereon and the opinion of the Revenue Tribunal on a reference, if any, made to it under section 117KK shall be laid on the table of [* * *] [The words 'each House of' were deleted, by the Adaptation of Laws Order, 1950.] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature and a copy thereof shall be sent to every member [thereof] [These words were substituted for the words 'of each such House', by the Adaptation of Laws Order, 1950.]. The said report shall be liable to be discussed by a resolution moved in [***] [The words 'each House of' were deleted, by the Adaptation of Laws Order, 1950.] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature at its next following session.
