Section 89(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)Any suit instituted in any Civil Court after the expiration of one year from the date of any order passed by the Collector under sub-section (1) or, if one or more appeals have been made against such order within the period of limitation, then from the date of any order passed by the final appellate authority as determined according to Section 204 of the [Bombay Land Revenue Code, 1879] [Please refer here the relevant provisions of the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).], (Bombay V of 1879) (Hyd. VIII of 1317 Fasli) (M.P.II of 1955). Section 158 of the Hyderabad Land Revenue Acts, or Section 41 of the Madhya Pradesh Land Revenue Code, 1954, as the case may be, shall be dismissed (although limitation has not been set up as a defence) if the suit is brought to set aside such order or if the relief claimed is inconsistent with such order, provided that the plaintiff has had due notice of such order.
