Section 143 in Maharashtra Land Revenue Code, 1966
143. Right of way over boundaries.
(1)The Tahsildar may inquire into and decide claims by persons holding land in a survey number to a right of way over the boundaries of other survey numbers.(2)In deciding such claims, the Tahsildar shall have regard to the needs of cultivators for reasonable access to their field.(3)The Tahsildar's decision under this Section shall, subject to the provisions of sub-sections (4) and (5), be subject to appeal and revision in accordance with the provisions of this Code.(4)Any person who is aggrieved by a decision of the Tahsildar under this Section may, within a period of one year from the date of such decision, institute a civil suit to have it set aside or modified.(5)Where a civil suit has been instituted under sub-section (4) against the Tahsildar's decision, such decision shall not be subject to appeal or revision.
