Section 248 in Maharashtra Land Revenue Code, 1966
248. Appeal when to lie to State Government.
- An appeal shall lie to the State Government from any decision or order passed by a Commissioner or by a Settlement Commissioner or by a Director of Land Records, or by a Deputy Director of Land Records invested with powers of Director of Land Records [* * *] [The words 'or by the Collector of Bombay or by an Assistant or Deputy Collector subordinate to him invested with the appellate power of the Collector' were deleted by Maharashtra 47 of 1981, section 8.] except in the case of any decision or order passed by such officer on appeal from a decision or order itself recorded in appeal by any officer subordinate to him.
