Section 110(1)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

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State of Gujarat - Subsection

Section 110(1)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958

(a)call for the record of any inquiry or the proceedings of the [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal or the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such [Mamlatdar] [This word was substituted for the word 'Tahsildar' by Schedule III, Clause 1.] or Tribunal, as the case may be, and

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State of Gujarat - Subsection

Section 110(1)(a) in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958