Section 21 in Gujarat Devasthan Inams Abolition Act, 1969
21. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the officer authorised under the proviso to sub-section (1) of section 4, or section 25 or the Collector, the Gujarat Revenue Tribunal and the State Government under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code. (XLV) of 1860
