Section 8(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)If an application is made to the Tahsildar by the landlord or the tenant or any other person interested in the prescribed manner within the aforesaid period, disputing the correctness or omission of such entry, the Tahsildar shall decide the dispute in accordance with the provisions of sub-section (2) of Section 100 of this Act and such decision subject to appeal or revision under this Act shall, notwithstanding section 106 of the Code, be final.
