Section 15 in The Maharashtra Personal Inams Abolition Act, 1953
15. Finality of award and decision of Revenue Tribunal.
- The award made by the Collector subject to an appeal to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] and the decision of the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] on the appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.
