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[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Maharashtra - Subsection

Section 247(2) in Maharashtra Land Revenue Code, 1966

(2)When on account of promotion of change of designation, an appeal against any decision or order lies under this Section to the same officer who has passed the decision or order appealed against, the appeal shall lie to such other officer competent to decide the appeal to whom it may be transferred under the provisions of this Code.