Section 29 in The Maharashtra Aerial Ropeways Act, 1956
29. Orders of Collector subject to revision by State Government.
- No suite shall lie, in respect of any matter referred to in the proviso to subsection (1) or sub-section (2) of section 15, section 16 or sub-section (1) of section 17, but every order made by the Collector under any of these sections, and every award made by him under sub-section (2) of section 17 shall be subject to revision by the State Government except in the case of an award of compensation made by the Collector on account of action taken under clause (b) or (c) of sub-section (1) of section 15, which award shall be subject to revision by a judge of the city Civil Court in Greater Bombay and elsewhere by the District Judge.
