Section 30 in The Hyderabad Abolition of Inams and Cash Grants Act, 1954
30. [ Inquiries and proceedings to be judicial proceedings. [Section 30 was substituted for the original, by Bombay 64 of 1959, Section 11.]
- All inquiries and proceedings before the Collector and the Bombay Revenue Tribunal under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 328 of the Indian Penal Code.] [Chapter IV (section 18 to 29) was substituted for the original by Bombay 64 of 1959, Section 10.]
