Section 247(1) in Maharashtra Land Revenue Code, 1966
(1)In the absence of any express provisions of the Code, or of any lain for the time being in force to the contrary, an appeal shall lie from any decision or order passed by a revenue or survey officer specified in column I of the Schedule E under this Code or any other law for the time being in force to the officer specified in column 2 of that Schedule whether or not such decision or order may itself have been passed on appeal from the decision of order of the officer specified in column I of the said Schedule:Provided that, in no case the number of appeals shall exceed two.
