Section 11 in The Maharashtra Land Revenue (Assessment and Settlement of Land Revenue of Agricultural Lands) Rules, 1970
11. Reference of Revenue Tribunal.
(1)Any person desiring to move State Government to refer the settlement report to the Maharashtra Revenue Tribunal under Section 99 of the Code, shall deposit a sum of Rs. 200 in the Government Treasury. He shall state in his application to the State Government his objections to the report and the grounds therefor.(2)On receipt of such application and on the applicant depositing the amount prescribed in sub-rule (1), the State Government shall direct that the settlement report together with the application shall be sent to the Maharashtra Revenue Tribunal for enquiry.(3)On receipt of the settlement report together with the application, the Maharashtra Revenue Tribunal may call for such further information as it deem necessary from the State Government or the applicant or any other person. The Maharashtra Revenue Tribunal shall then fix the date, place and time for holding the enquiry and give a notice of the same to the State Government and to the applicant.(4)The State Government may be represented at the enquiry by such officer as may be authorised by it. The applicant shall be entitled to put in a written statement at the enquiry.(5)On the date fixed for holding an enquiry or on such date to which the enquiry may, from time to time, be adjourned, the Maharashtra Revenue Tribunal shall hear the applicant and the officer representing the State Government, and may make such further enquiry as it thinks fit.(6)The Maharashtra Revenue Tribunal shall then submit to the State Government its opinion on the objections raised, and on such other matters as may have been referred to it by the State Government. Such opinion shall be submitted within two months from the date of the reference made to the Tribunal by the State Government.(7)When more than one application has been received in respect of a settlement report pertaining to the same zone, group or village, the Maharashtra Revenue Tribunal may, in its discretion hold a joint enquiry in the matter.(8)If the Revenue Tribunal's findings are entirely in favour of the applicant, the whole of the amount of the deposits shall be refunded to him. If his objections are only partially accepted, such portion of the amount as may be recommended by the Revenue Tribunal shall be refunded to him. If his objections are rejected in entirety, or found to be frivolous by the Revenue Tribunal, he shall not be entitled to get any refund of his deposit made under sub-rule (1).
