Section 31 in The M.P. Bhumi Sudhar Yojana Adhiniyam, 1967
31. Procedure and power of enquiries.
- Any officer or authority empowered to make an enquiry under this Act, shall for the purposes of such enquiry be deemed to be a Revenue Court under Section 31 of the Madhya Pradesh Land Revenue Code, 1959 (20 of 1959) and shall, for the purpose of such enquiry, have the same powers as any Revenue Officers acting as a Revenue Court has under the said Code.
