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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Gujarat - Subsection

Section 23(3) in The Mamlatdars' Courts Act, 1906

(3)Collector deemed to be a Court. - Where the Collector [Assistant Collector [or Deputy Collector] [These words were substituted for the words 'Assistant Collector or Deputy Collector' by Bombay 4 of 1958, Section 3 (5).] takes any proceeding under this Act he shall be deemed to be a Court under this Act.