Section 34 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
34. Procedure.
- The Land Reform Commissioner, or any other officer holding an enquiry under this Act, and the Board of Revenue and the [Collector] [Substituted for 'Deputy Commissioner' by M.P.A.L.O., 1957.] hearing appeals from the orders of the Land Reform Commissioner or the Tahsildar, as the case may be, shall so far as may be, follow the procedure applicable to the proceedings under the Rewa Land Revenue and Tenancy Code, 1935 and shall have the same powers, in relation to proceedings before them as a Revenue Officer has in relation to original or appellate proceedings, as the case may be, under the said [Code] [Substituted for the word 'Act' by Act 1 of 1954 Section 7.].
