Section 12(5) in Maharashtra Khoti Abolition Act, 1950
(5)Any person aggrieved by the award or decision of the Collector may appeal to the [Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957.] [These words and figures were substituted for from 'Bombay Revenue Tribunal' to '1939' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.]
