Section 75 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
75. Appeal against award of Collector.
(1)An appeal against the award of the Collector made under section 66 may be filed to the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).], notwithstanding anything contained in the Bombay Revenue Tribunal Act, 1939.(2)In deciding appeals under sub-section (1), the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Divisional Commissioner' by Maharashtra 23 of 2007 (w.e.f. 1-8-2007).] shall exercise all the powers which a court has and [subject to the regulations framed by such Tribunal under the Bombay Revenue Tribunal Act, 1939] [Section This portion was inserted by Bombay 13 of 1956, Section 41.], 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.
