In Judgment Text:
- the learned
Maharashtra Revenue Tribunal ,Nagpur who passed the impugned order dated 13th December, 2021 -
Admittedly, while rejecting the revision application, the learned
Maharashtra Revenue Tribunal ,Nagpur has - The observations made by the learned
Maharashtra Revenue Tribunal ,Nagpur while upholding the Sub Divisional - Divisional Officer, Yavatmal, I am of the opinion that
Maharashtra Revenue Tribunal ,Nagpur has committed
In Judgment Text:
Revenue Tribunal ,Nagpur , in Tenancy Revision No.3-TEN/2003-04/Ambhora, is hereby qua-shed and set aside- stated above, the petition is allowed. The judgment and order dated 11-1-2013 passed by the
Maharashtra
J
J
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