Section 17(1) in Maharashtra Land Improvement Schemes Act, 1942
(1)Any authority other than a Board empowered under this Act to make an inquiry shall make the inquiry in the manner provided for holding a summary inquiry under [the [Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 12(1).]] and all the provisions contained in [such Code] [These words were substituted for words 'such Act' by Maharashtra 27 of 1989, section 5(a)(ii).] relating to the holding of a summary inquiry shall, so far as may be, apply
