Section 315(1) in Maharashtra Land Revenue Code, 1966
(1)Notwithstanding anything contained in Chapter XIII of this Code or any other law for time being in force, but subject to the provisions of this section, in cases arising under the provisions of the enactments specified in the Schedule 3,(a)an appeal shall lie to the Tribunal from original orders or decisions made or passed by the Collector; and(b)an application for revision shall lie to the Tribunal from an order or decision made or passed by the Collector in appeal, against an order or decision made or passed by any subordinate officer or authority.
