Section 75(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)In deciding appeals under sub-section (1), the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] shall exercise all the powers which a court has and [subject to the regulations framed by such Tribunal under the Bombay Revenue Tribunal Act, 1939] [Section This portion was inserted by Bombay 13 of 1956, Section 41.], 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.
