Section 74(2) in The Maharashtra Tenancy and Agricultural Lands Act, 1948
(2)Save as otherwise provided in this Act, the provisions of Chapter XIII of the [Bombay Land Revenue Code, 1879,] [See now the Maharashtra Land Revenue Code, 1966 (Maharashtra XLI, of 1866).] shall apply to appeals to the Collector under this Act, as if the Collector were the immediate superior of the Mamlatdar or the Tribunal. The Collector in appeal shall have power to award costs.
