Section 17(1) in Maharashtra State Co-operative Tribunal Regulations, 1962
(1)No party to an appeal or application for revision shall be entitled to adduce fresh evidence, whether oral or documentary, before the Tribunal. The Tribunal may accept documents tendered by a party, call for them if it is of the opinion that they are necessary for deciding the appeal or, as the case may be, application for revision, provided that the other party shall in that case be entitled to produce the rebutting evidence.
