Section 100 in Maharashtra Land Revenue Code, 1966
100. Orders on Settlement Report.
(1)The settlement report, together with the objections, if any, received thereon and the opinion of the [Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 2.] on a reference, if any, made to it under Section 99 shall be considered by the State Government, which may pass such order thereon as it may deem fit:Provided that, no increase in the standard rate proposed in the settlement report shall be made by the State Government, unless a fresh notice as provided in Section 97 has been published in each village affected by such rates and objection received, if any, have been considered by the State Government. The provisions of this Section shall, so far as may be, apply to orders passed regarding such increase.(2)The settlement report, together with objections, if any, received thereon and the opinion of [the Revenue Tribunal] [These words were substituted for the words 'the Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 3(b).] on a reference, if any, made to it under Section 99 and the orders passed by the State Government under sub-section (1) shall be laid on the table of each House of the State Legislature.(3)The orders passed by the State Government shall be final and shall not be called in question in any court.
