Section 315 in Maharashtra Land Revenue Code, 1966
315. Jurisdiction of Tribunal.
(1)Notwithstanding anything contained in Chapter XIII of this Code or any other law for time being in force, but subject to the provisions of this section, in cases arising under the provisions of the enactments specified in the Schedule 3,(a)an appeal shall lie to the Tribunal from original orders or decisions made or passed by the Collector; and(b)an application for revision shall lie to the Tribunal from an order or decision made or passed by the Collector in appeal, against an order or decision made or passed by any subordinate officer or authority.(2)An application for revision under clause (h) of sub-section (1), shall lie on the following grounds only, that is to say-(i)that the order or decision of the Collector was contrary to law;(ii)that the Collector failed to determine some material issue of law; and(iii)that there was a substantial defect in following the procedure laid down by law which has resulted in the miscarriage of justice.(3)Save as expressly provided in any enactment for the time being in force, the State Government may, by notification in the Official Gazette, direct that the TribunaL Shall also have jurisdiction to entertain and decide appeals from and revise decisions and orders, of, such persons, officers and authority in such other cases as the State Government may determine; and for that purpose the State Government may, by notification in the Official Gazette, add to, amend or omit, any of the entries in Schedule 3; and thereupon, the Tribunal shall have jurisdiction in such matter; and the jurisdiction of any other. person, officer or authority therein shall cease.(4)The State Government may, at any time in like manner, cancel such notification or omit any entry from Schedule J and resume to itself such jurisdiction:Provided that, nothing herein shall prevent the State Government after such resumption of jurisdiction from conferring any such jurisdiction on any person, officer or authority.(5)Notwithstanding anything contained in any other law for the time being in force, when the Tribunal has jurisdiction to entertain and decide appeals from, and revise decisions and orders, of, any person, officer or authority in any matter aforesaid, no other person, officer or authority shall have jurisdiction to entertain and decide appeals from and revise decisions or orders of, such person, officer or authority in that matter.(6)Every appeal or application for revision made under this section shall be filed within a period of sixty days from the day of the order or decision of the Collector. The provisions of sections 4, 5, 12 and 14 of the Limitation Act, 1963, shall apply to the filing of such appeal or application for revision:
