Section 16 in The Maharashtra Personal Inams Abolition Act, 1953
16. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Collector and the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaptation of Laws (State and Concurrent Subjects) Order, 1960.] under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.
