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State of Maharashtra - Section

Section 16 in Maharashtra Inferior Village Watans Abolition Act, 1958

16. Finality of award and decision of Revenue Tribunal.

- The award made by the Collector subject to an appeal to the Bombay Revenue Tribunal and the decision of the Bombay Revenue Tribunal on the a-peal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.