Section 72 in The Maharashtra Tenancy and Agricultural Lands Act, 1948
72. Procedure.
- In all inquires and proceedings commenced on the presentation of applications under section 71 the Mamlatdar or the Tribunal shall exercise the same powers as the Mamlatdar's court under the Mamlatdars' Court's Act, 1906, and shall [save as provided in section 29] [These words and figures were inserted by Bombay 45 of 1951, Section 3.] follow the provisions of the said Act as if the Mamlatdar or the Tribunal were a Mamlatdar Court under the said Act and the application presented was a plant presented under section 7 of the said Act. In regard to matters which are not provided for in the said Act, the Mamlatdar or the Tribunal shall follow the procedure as may be prescribed by the [State] [This word substituted for the word 'Provincial' by the Adaptation of Laws Order, 1950.] Government. Every decision of the Mamlatdar or the Tribunal shall be recorded in the form of an order which shall state reasons for such decision.
