Section 113 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
113. Orders in appeal or revision.
(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.(2)The orders of the Collector in appeal or of 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.] or of the State Government in appeal or revision shall be executed in the manner provided for the execution of the orders of the Tahsildar and Tribunal under Section 106.
