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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Maharashtra - Subsection

Section 17(2) in The Maharashtra Merged Territories and Areas (Jagirs Abolition) Act, 1954

(2)In deciding an appeal under this Act the Bombay Revenue Tribunal shall exercise all the powers which a Court has and shall 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.