Section 85(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)No order of the Mamlatdar, the Tribunal, the Collector or the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by the Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] or the [State] [This word was substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government made under this Act shall be questioned in any Civil or Criminal Court.Explanation. - For the purposes of this section a Civil Court shall include a Mamlatdar's Court constituted under the Mamlatdar's Courts Act, 1906.
