Section 85 in M.P. Abolition of Proprietary Rights (Estates, Mahals, Alienated Lands) Act, 1950
85. Procedure.
- The Compensation Officer, the Claims Officer, the Revenue Officer empowered to sanction a rehabilitation grant and any authority hearing appeals from the orders of such officers shall follow the procedure applicable to proceedings under the Central Provinces Land Revenue Act, 1917 (II of 1917) or the Berar Land Revenue Code, 1928, as the case may be, and shall have the same powers in reference to proceedings before them as Revenue Officer has in reference to original or appellate proceedings, as the case may be, under [the Central Provinces Land Revenue Act, 1917 (II of 1917), or the Berar Land Revenue Code, 1928] [See now M.P. Land Revenue Code, 1959], as the case may be.
