Section 10 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
10. Notice by Mamlatdar regarding contravention of the provisions of this Act.
- If, on a report received from a revenue officer, or on information received in any manner whatsoever, it appears to the Mamlatdar that any person has contravened [ * * * * * * ] [The words and comma 'or abetted the contravention of' were omitted, by Saurashtra Act No. XXIX of 1954, s. 5.] the provisions of this Act, the Mamlatdar may cause a notice to be served on such person, in such manner as may be prescribed, to show cause why he should not be proceeded against as provided for in section 6.
