Section 16(1) in The Maharashtra Revenue Patels (Abolition of Office) Act, 1962
(1)The Maharashtra Revenue Tribunal shall, after giving notice to the appellants and the State Government, decide the appeal and record its decision. - (2) In deciding an appeal, the Revenue Tribunal shall exercise all the powers which a court has, and shall follow the same procedure which court follows, in deciding an appeal from a decree or order of an original court under the Code of Civil Procedure, 1908.
