Section 12(2) in The Maharashtra Personal Inams Abolition Act, 1953
(2)In deciding an appeal under this Act the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] shall exercise all the powers which a Court has and shall follow the same procedure which a Court follows in deciding appeals from the decree or order of an original Court under the Code of Civil Procedure, 1908.
