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[Cites 0, Cited by 1] [Section 109] [Entire Act]

Bombay Presidency - Subsection

Section 109(2) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(2)In deciding appeals under sub-section (1), the Maharashtra Revenue Tribunal shall exercise all the powers which a Court has and 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 (V of 1908).