Section 75(1) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(1)An appeal against the award of the Collector made under section 66 may be filed to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).], notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1939.
