Section 74(1) in The Bombay Tenancy and Agricultural Lands Act, 1948
(1)An appeal against the order of the Mamlatdar and the Tribunal may be filed to the Collector in the following cases:-(a)an order under section 4,[***] [Clause (b) was deleted by Bombay 38 of 1957, section 24(1).][***] [Clause (e) was deleted by Bombay 13 of 1956, section 40(1).](d)an order under section 9,(dd)[ an order under section 9A,] [This clause was inserted, by Bombay 13 of 1956, section 40(2).](e)an order under section 10,[***] [Clause (f) was deleted by Bombay 13 of 1956, section 40(3).](g)an order under section 13,[***] [Clause (ga) which was inserted by Bombay 38 of 1956, section 24(2) was deleted by Gujarat 5 of 1973 section 18 (i)](h)an order under section 17,(i)an order under section 19,(j)an order under section 20,(k)an order under section 23,(l)an order under section 25,(m)an order under section 29,[***] [Clause (mm) was deleted by Bombay 13 of 1956, section 40(4).](ma)[ an order under [sub-section(lB) and (2)] [This clause was inserted by Bombay 15 of 1957, section 13.] of section 32,](mb)[ a decision under section 31 or 32F, or an order under section 32G,] [This clause was inserted by Gujarat 16 of 1960, section 20(i) and shall be deemed to have been inserted with effect on and from the 1st day of August, 1956.][((n) an order under section 32K, 32M, or 320,] [This cause was substituted for the original by Bombay 13 of 1956, section 40(5).](na)[ a decision under the proviso to sub-section (4) of section 32T or an order under section 32U.] [This clause was inserted by Gujarat 16 of 1960, section 20 (ii).](o)n order under section 33,(oo)[ an order under sub-section (5) of section 34.] [This clause was inserted by Bombay 38 of 1957, section 24(3).](p)an order under section 37,(q)an order under section 39,(r)an order under section 41, [***] [The word 'and' was deleted by Bombay 13 of 1956, section 40 (6)](rr)[ an order made pursuant to a notification issued under sub-section (3) of section 43A.] [Clause (rr) was inserted by Bombay 63 of 1958, section 10.](ra)[ an order under section 43B,] [This clause was inserted by Bombay 13 of 1956, section 40 (7).](s)an order under section 64,(t)[ an order under Chapter V-A,] [These clauses were added, by Bombay 13 of 1956, section 40 (8).](ta)[ an order passed under [clause (b) or clause (nb)] [Clause (ta) was inserted by Gujarat 5 of 1973, section 18 (iii)] of section 70.](u)an order made under section 84A, 84B or 84C,(ua)[ an order under section 84CC,] [Clause (ua) was inserted by Gujarat 5 of 1973, section 18 (iv).](v)an order under section 85A,(w)an order under section 88C.]
