Section 115 in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958
115. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Tahsildar, the Tribunal, the Collector, the [Maharashtra Revenue Tribunal] [These words were substituted for the words 'Bombay Revenue Tribunal' by the Maharashtra Adaption of Laws (State and concurrent Subjects) Order 1950.] and the State Government shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the Indian Penal Code (XLV of 1860).
