Section 307(2) in Maharashtra Land Revenue Code, 1966
(2)All proceedings which have been commenced under any of the Acts aforesaid shall, on the commencement of this Chapter in the City of Bombay, be deemed to have been commenced under this Code and shall hereafter be conducted in accordance with the provisions of this Code.[CHAPTER XV] [Chapter XV was Inserted by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 10] Maharashtra Revenue Tribunal
