Section 3C in The Hyderabad (Abolition of Cash Grants) Act, 1952
3C. [ Appeal against Collector's award. [Sections 3-C to 3-I were inserted by Maharashtra Act No. 18 of 1961, Section 4.]
- An appeal shall lie against an award of the Collector to the Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957, notwithstanding anything contained in that Act.]
