Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 249] [Entire Act] State of Maharashtra - Subsection Section 249(2) in Maharashtra Land Revenue Code, 1966 (2)An order passed in revision varying or reversing any order shall be appealable as if it were an order passed by the revisional authority in appeal.
