Section 23 in The Bombay Inams (Kutch Area) Abolition Act, 1958
23. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Collector and the [Gujarat Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Gujarat 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 (XLV of 1860).
