Section 3D in The Hyderabad (Abolition of Cash Grants) Act, 1952
3D. Procedure before Revenue Tribunal.
(1)The Maharashtra Revenue Tribunal shall, after giving notice to the appellant and the State Government, decide the appeal and record its decision.(2)In deciding an appeal under this Act, the Maharashtra Revenue Tribunal shall exercise all the powers which a Court has and follow the same procedure which a Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908.
