Section 238 in Maharashtra Land Revenue Code, 1966
238. Ordinary inquiries how to be conducted.
- An inquiry which this Code does not require to be either formal or summary or which any revenue or survey officer may on any occasion deem to be necessary to make, in the execution of his lawful duties, shall be conducted according to such rules applicable thereto, whether general or special, as may have been prescribed by the State Government, or an authority superior to the officer conducting such inquiry, and except in so far as controlled by such rules, according to the discretion of the officer in such way as may seem best calculated for the ascertainment of all essential facts and the furtherance of the public good.
