Section 107(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)An appeal against the order of the Tahsildar or Tribunal may be filed to the Collector in the following cases:[(a-i) an order under section 6,] [This clause was inserted by Maharashtra 17 of 1966, s. 2.](a)an order under Section 7,(b)an order under Section 8 or 10,(c)an order under Section 12,(d)an order under Section 13,(e)an order under Section 14,(f)an order under Section 15,(g)an order under Section 18,(h)an order under Section 20,(i)an order under Section 21,(j)an order under Section 23,(k)an order under Section 25,(l)an order under Section 26,(m)an order under Section 28,(n)an order under Section 30,(o)an order under Section 36,(p)an order under [Section 38 or 39,] [This was substituted for the words and figures 'section 58 or 39' by Maharashtra 2 of 1962, s. 20(a).](q)an order under Section 40,(r)an order under Section 43 [48, [49A or 49B] [This was substituted for the words and figures 'or 48' , ibid, s.20(b).]](s)an order under Section 44 or 45,(t)an order under Section 51,(u)an order under Section 52,(v)an order under Section 55,(w)an order made pursuant to a notification issued under sub-section (3) of Section 58, or an order under Section 59,(x)an order under Section 61,(y)an order under Section 91,(ya)[ an order section 121,] [Clause (ya) was inserted by Bombay 4 of 1960, s. 13.][***] [Clause (z) was deleted by Maharashtra 41 of 1966, s. 334 (Schedule K).](z)an order under Chapter IX.(za)an order under Section 122, and(zb)an order under Section 125:Provided that, where an order has been passed by a Sub-Divisional Officer exercising the powers of a Tahsildar under a notification issued under sub-section (30) of Section 2, an appeal against such order shall lie to the Collector in charge of the District.
