Section 100(2) in Maharashtra Land Revenue Code, 1966
(2)The settlement report, together with objections, if any, received thereon and the opinion of [the Revenue Tribunal] [These words were substituted for the words 'the Divisional Commissioner' by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 3(b).] on a reference, if any, made to it under Section 99 and the orders passed by the State Government under sub-section (1) shall be laid on the table of each House of the State Legislature.
