Section 115 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
115. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule Ill, Clause 1.], the Tribunal, [the Collector, the Gujarat Revenue Tribunal and the State Government] [These words were substituted for the words 'the Collector and the Gujarat Revenue Tribunal', by Schedule III, Section 5.] shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the Indian Penal Code (XLV of 1860).
