Section 171 in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
171. [ Revision by Court. [Section 171 was substituted by Maharashtra 43 of 1994, Section 4.]
- The decision of the Magistrate or Bench of Magistrates in any appeal made under Section 169 shall, at the instance of either party, be subject to the revision by the Court to which appeals against the decision of such Magistrate or Bench of Magistrates ordinarily lie.]
