Section 322(2) in Maharashtra Land Revenue Code, 1966
(2)An application for review under sub-section (1) by any party or as the case may be, by the State Government shall be made within ninety days from the date of the decision or order of the Tribunal :Provided that, in computing the period of limitation, the provisions of the Limitation Act, 1963 applicable to applications for review of a judgment or order of a civil court, shall, so far as may be, apply to applications for review under this section.
