Section 271 in Maharashtra Land Revenue Code, 1966
271. Collector's decision to be acted in the first instance but may be stayed on security being furnished.
- The decision of the Collector upon any question arising out of the provisions of Sections 262 to 269 shall, [subject to the provisions of sub-sections (4) and (5) of Section 262B and Section 274] [These words, brackets, figures and letter were substituted for the words and figures 'subject to the provisions of section 274' by Maharashtra 44 of 1969, section 20, Second Schedule.] be binding upon all persons to whom it may concern, and shall be acted upon accordingly, but the Collector's decision shall be stayed on any such person giving security to the satisfaction of the Collector that he will, within sixty days from the date when such decision was made known to him, make an appeal before [[the Commissioner] [These words were inserted by Maharashtra 44 of 1969.]], [or as the case may be, the Maharashtra Revenue Tribunal] [These words were inserted by Maharashtra Land Revenue Code (Second Amendment) Act, 2007, Maharashtra 23 of 2007, section 6.] for the purpose of contesting the legality of the Collector's decision and will fulfil the order that may be passed against him, and will pay all costs and interest which may be so ordered or that, if he fails to file an appeal as specified above, he will, when required, pay the amount demanded.
