Section 14 in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
14. Appeal against award.
(1)Any person aggrieved by a decision of the Collector under section 4 or by the award of the Collector made under section 10 of 11, may appeal to the Maharashtra Revenue Tribunal constituted under> the Bombay Revenue Tribunal/Act, 1957.(2)The Maharashtra Revenue Tribunal shall after giving notice to the appellant and the State Government, decide the appeal and record its decision.(3)In deciding an appeal under sub section (1), the Maharashtra Revenue Tribunal shall exercise all the powers which a Court has, and follow the same procedure which a Court follows, in deciding appeals from a decree or order of an original Court under the Code of Civil Procedure, 1908.
