Section 124 in Maharashtra Land Revenue Code, 1966
124. Right to exemption to be determined by Collector.
(1)Claims to exemption under the last preceding Section shall be determined by the Collector after a summary inquiry, and his decision shall, subject to sub-section (2), be final.(2)Any person aggrieved by any order made under sub-section (1) may institute a civil suit to context the validity of the order within the period of two years from the date of such order.
