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State of Maharashtra - Section

Section 3H in The Hyderabad (Abolition of Cash Grants) Act, 1952

3H. Finality of award and decision of Revenue Tribunal.

- The award made by the Collector subject to an appeal to the Maharashtra Revenue Tribunal, and the decision of the Maharashtra Revenue Tribunal on appeal shall be final and conclusive and shall not be questioned in any suit or proceeding in any Court.