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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Maharashtra - Subsection

Section 49(8) in Maharashtra Land Revenue Code, 1966

(8)There shall be no appeal from any order passed by a Tahsildar under this Section. But the Collector may call for and examine the record of any case and if he considers that the order passed by the Tahsildar is illegal or improper; he may, after due notice to the parties, pass such order as he deems fit.