Section 62 in Maharashtra Hereditary Offices Act, 1874
62. [ Order to be passed after investigation. - No order shall be passed under this part except upon perusal of the judgment of a Court [if any and after investigation recorded in writing in which an opportunity of being heard either in person or through pleader shall be given to the party against whom any such order is proposed to be passed] [As to local repeal of sections 61 and 62, see Bombay 6 of 1887.].]
