Section 33(1A) in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
(1A)[ Any respondent, though he may not have appealed from any part of the decision, order, declaration or award, may not only support the decision, order, declaration or award, as the case may be, on any of the grounds decided against him, but take cross-objection to the decision, order, declaration or award which he could have taken by way of an appeal:Provided that he has filed the objection in the Maharashtra Revenue Tribunal within [thirty days] [Sub-section (1A) was inserted by Maharashtra 21 of 1975, Section 25(2).] from the date of service on him of notice of the day fixed for hearing the appeal, or such further time as the Tribunal may see fit to allow; and thereupon, the provisions of Order 41, rule 22 of the First Schedule to the Code of Civil Procedure, 1908, shall apply in relation to the cross-objection as they apply in relation to the cross objection under that rule.] [Added by Maharashtra Act No. 71 of 2018, dated 15.12.2018.]
