Section 104A(3) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(3)The Tribunal designated under sub-section (2) shall exercise jurisdiction under this Act in respect of all the said lands :Provided that any order to be issued to village officers under sub-section (2) of section 106 shall be issued by or through the Tahsildar to whom such village officers are subordinate.]
