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[Cites 0, Cited by 2] [Entire Act]

State of Maharashtra - Section

Section 12 in Maharashtra Inferior Village Watans Abolition Act, 1958

12. Appeal against Collector's award.

- An appeal shall lie against an award of the Collector to the Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957, notwithstanding anything contained in the said Act.