Section 11 in The Maharashtra Personal Inams Abolition Act, 1953
11. Appeal against Collector's award.
- An appeal shall lie against an award of the Collector to the [Maharashtra Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1957] [This portion, was substituted for 'Bombay Revenue Tribunal constituted under the Bombay Revenue Tribunal Act, 1939' by the Maharashtxa Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] notwithstanding anything contained in the said Act.
