Section 117L in The Bombay Land Revenue Code, 1879
117L. Settlement report to be laid on table of Legislature and copies to be supplied to the members [thereof] [These words were substituted for the words 'of each House', by the Adaptation of Laws Order, 1950.].
(1)The settlement report together with the objections, if any, received thereon and the opinion of the Revenue Tribunal on a reference, if any, made to it under section 117KK shall be laid on the table of [* * *] [The words 'each House of' were deleted, by the Adaptation of Laws Order, 1950.] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature and a copy thereof shall be sent to every member [thereof] [These words were substituted for the words 'of each such House', by the Adaptation of Laws Order, 1950.]. The said report shall be liable to be discussed by a resolution moved in [***] [The words 'each House of' were deleted, by the Adaptation of Laws Order, 1950.] the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Legislature at its next following session.(2)Orders on the Settlement Report. - After the termination of such session the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government may pass such orders as it may deem fit:Provided that no increase in the standard rates proposed in the settlement report shall be made unless a fresh notice as provided in section 117J has been published in each village affected by such rates and objections received, if any, have been considered by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government. The provisions of sub-section (1) shall, so far as may be, apply to orders to be passed regarding such increase.(3)The orders passed by the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government under sub-section (2) shall be final and shall not be called in question in any Court.
