Section 53(3B) in The Maharashtra Village Panchayats Act, 1959
(3B)[ Any order made by the Collector in exercise of powers conferred on him under sub-section (2A) or (3) shall be subject to appeal and revision in accordance with the provisions of the Maharashtra Land Revenue Code, 1966.] [Sub-section (3B) was inserted by Maharashtra 34 of 1970, Section 10(3).]
