Section 78 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
78. Orders in appeal or revision.
(1)The Collector in appeal and the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by the Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] in appeal under section 75 and in revision under section 76 may confirm, modify or rescind the order in appeal or revision or its execution or may pass such other order as may seem legal and just in accordance with the provisions of this Act.(2)The orders of the Collector in appeal or of the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by the Maharashtra 23 of 2007 (w.e f. 1-8-2007) .] in appeal or revision shall be executed in the manner provided for the execution of the orders of the Mamlatdar and Tribunal under section 73.
