Section 109(1) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
(1)An appeal against the award of the Collector made under Section 92 may be filed to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue' by the Maharashtra Adaption of Laws (State and Concurrent Subjects) Order, 1960.] notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1957 (Bombay XXXI of 1958).
