Section 314 in Maharashtra Land Revenue Code, 1966
314. Place of sitting.
- The Tribunal shall ordinarily sit at the headquarters, Aurangabad [, Pune] [This word was inserted by Maharashtra 10 of 2009, section 2, (w.e,f, 24-2-2009). ] and Nagpur and may also sit at any other place convenient for the transaction of business, in the State of Maharashtra, as the President, with the approval of the State Government, may direct by general or special order.
