Section 59(2) in The Maharashtra Village Panchayats Act, 1959
(2)Any suit instituted in any Civil Court after the expiration of one year from the date of the communication of any order passed by the Collector under subsection (1) or if one or more appeals have been made against such order within the period of limitation, then, from the date of the communication of any order passed by the final appellate authority, as determined according to section 204 of the Bombay Land Revenue Code, [1879] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).] [* * *] [The words 'or that section of the said Code as applied to the Saurashtra and Kutch areas of the State of Bombay' were omitted by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.], sub-section (2) of section 158 of the Hyderabad Land Revenue Act, 1317 Fasli, or section 41 of the Madhya Pradesh Land Revenue Code, [1954] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI of 1966).], shall be dismissed (although limitation has not been set up as a defence) if the suit is brought to set aside such order or if the relief claimed is inconsistent with such order, provided that the plaintiff has received due notice of such order.
