Section 111 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
111. Revision.
(1)Notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958) an application for revision may be made to 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.] constituted under the said Act against any order of the Collector on the following grounds only:(a)that the order of the Collector was contrary to law;(b)that the Collector failed to determine some material issue of law; or(c)that there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.(2)In deciding applications under this section the Maharashtra Revenue Tribunal shall follow the procedure which may be prescribed by rules made under this Act after consultation with the Maharashtra Revenue Tribunal.
