Section 233 in Maharashtra Land Revenue Code, 1966
233. Adjournment of hearing.
(1)A revenue or survey officer may, from time to time, for reasons to be recorded, adjourn the hearing of a case of proceeding before him.(2)The date and place of an adjourned hearing of a case or proceeding shall be intimated at the time of the adjournment to such of the parties and witnesses as are present.
