Section 72C(3) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(3)The Tribunal designated under sub-section (2) shall exercise jurisdiction under this Act in respect of all the said lands :Provided that any order to be issued to village officers under sub-section (2) of section 73 shall be issued by or through the Mamlatdar to whom such village officers are subordinate.] [Sections 72B and 72C were inserted by Bombay 38 of 1957, Section 12.]
