Section 74 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
74. Appeals.
(1)An appeal against the orders of the Mamlatdar and the Tribunal may be filed to the Collector in the following cases-(a)an order under section 4,(b)[* * *] [Clause (b) was deleted by Bombay 38 of 1957, Section 24(1).](c)[* * *] [Clause (c) was deleted by Bombay 13 of 1956, Section 40(1).](d)an order under section 9,(da)[ an order under section 9A] [This clause was inserted, by Bombay 13 of 1956, section 40(2).],(e)an order under section 10,(f)[* * *] [Clause (f) was deleted by Bombay 13 of 1956, Section 40(3).](g)an order under section 13,(ga)[ an order under section 15] [This clause was inserted by Bombay 38 of 1957, Section 24(2).],(h)an order under section 17,(i)an order under section 19,(j)an order under section 20,(k)an order under section 23,(l)an order under section 25,(m)an order under section 29,[(m-1) an order under section (1B) of section 32] [Clause (m-1) was inserted by Maharashtra 49, 1969, Section 2, Schedule.],(mm)[* * *] [Clause (mm) was deleted by Bombay 13 of 1956, Section 40(4).](ma)[ an order under section (2) of section 32] [This clause was inserted by Bombay 15 of 1957, Section 13.],(mb)[ an order under section 31, 32F, 32G, or 32P] [Clause (mb) was inserted by Maharashtra 9 of 1961, Section 26(i).],(n)[ an order under section 32K, 32M, [32MM] [This clause was substituted for the original by Bombay 13 of 1956, Section 40(5).] or 32Q],(na)[ an order under section 33B] [Clause (na) was inserted, by Bombay 9 of 1961, Section 26(iii). ],(o)an order under section 33,(oo)[ an order under sub-section (5) of section 34] [This clause was inserted by Bombay 38 of 1957, Section 24(3).],(p)an order under section 37,(q)an order under section 39,(r)an order under section 41 [* * *] [This word 'and' was deleted by Bombay 13 of 1956, Section 40(6).](rr)[ an order made pursuant to a notification issued under sub-section (3) of section 43A] [Clause (rr) was inserted by Bombay 63 of 1958, Section 10.],(ra)[ an order under section 43B] [This clause was inserted by Bombay 13 of 1956, Section 40(7).],(s)an order under section 64,(t)[* * *] [Clause (t) was deleted by Maharashtra 41 of 1966, Section 334 (Schedule K).](u)[ an order made under section 84A, 84B or 84C, [These clauses were added by Bombay 13 of 1956, Section 40(8).](v)an order under section 85A,(w)an order under section 88C].(2)Save as otherwise provided in this Act, the provisions of Chapter XIII of the [Bombay Land Revenue Code, 1879,] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI, of 1866).] shall apply to appeals to the Collector under this Act, as if the Collector were the immediate superior of the Mamlatdar or the Tribunal. The Collector in appeal shall have power to award costs.
