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[Cites 0, Cited by 0] [Section 315(1)] [Section 315] [Entire Act]

State of Maharashtra - Subsection

Section 315(1)(b) in Maharashtra Land Revenue Code, 1966

(b)an application for revision shall lie to the Tribunal from an order or decision made or passed by the Collector in appeal, against an order or decision made or passed by any subordinate officer or authority.