Section 20 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
20. Procedure before Revenue Tribunal.
(1)The Maharashtra Revenue Tribunal shall, after giving notice to the appellant and the State Government, decide the appeal and record its decision.(2)In deciding an appeal, the Maharashtra Revenue Tribunal shall exercise all the powers which a court has and shall follow the same procedure which a court follows, in deciding an appeal from a decree or order of an original court under the Code of Civil Procedure, 1908.
