Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Entire Act]

State of Maharashtra - Section

Section 249 in Maharashtra Land Revenue Code, 1966

249. Appeal against review or revision.

(1)An order passed in review varying or reversing any order shall be appealable in the like manner as an original decision or order.
(2)An order passed in revision varying or reversing any order shall be appealable as if it were an order passed by the revisional authority in appeal.