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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Maharashtra - Subsection

Section 13(2) in Maharashtra Inferior Village Watans Abolition Act, 1958

(2)In deciding an appeal under this Act the Bombay Revenue Tribunal shall exercise all the bowers which a Court has and shall follow the same procedure which a Court follows in deciding appeals from the decree or order of an original court under the Code of Civil Procedure, 1908.