Section 316(2) in Maharashtra Land Revenue Code, 1966
(2)The Tribunal shall also have no jurisdiction in respect of a matter which in its opinion involves a question as to the validity of any Act, Ordinance or Regulation, or any provision contained in an Act, Ordinance or Regulation, the determination of the invalidity of which in its opinion is necessary to the .disposal of that matter.Explanation.- In this section, "Regulation" means any Regulation of the Bombay Code or Regulation as defined in the General Clauses Act, 1887, or in a General Clauses Act in force in any part of the State.
