Section 3(3) in The Cotton Ginning and Pressing Factories (Maharashtra Provision for Uniform Application and Amendment) Act, 1961
(3)If an application is made to the Mamlatdar under sub-section (2) disputing the correctness or the omission of any entry, the Mamlatdar shall decide the dispute under section 70 of the Bombay Tenancy and Agricultural Lands Act, 1948 and such decision shall, subject to appeal or revision under that Act, be final.
