Section 113(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)The [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1950.] in appeal under Section 109 and in revision under Section 111 may confirm, modify or rescind the order in appeal or revision or its execution or may pass such other order as may seem legal and just in accordance with the provisions of this Act.
