Section 76 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
76. Revision.
(1)Notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1939, an application for revision may be made to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] constituted under the said Act, against any order of the Collector on the following grounds only:-(a)that the order of the Collector was contrary to law;(b)that the Collector failed to determine some material issue of law; or(c)that there was a substantial defect in following the procedure provided by this Act, which has resulted in the miscarriage of justice.(2)In deciding applications under this section 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 follow the procedure which may be prescribed by rules made under this Act after consultation with the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).].
