Section 48 in The Gujarat Agricultural Lands Ceiling Act, 1960
48. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Mamlatdar, the Tribunal the Collector, [****] [The words 'the Commissioner' were deleted by Gujarat 15 of 1964, Section 5.] and the Gujarat Revenue Tribunal shall be deemed to be judicial proceedings within the meaning of Sections 193, 219 and 228 of the India Penal Code (XLV of 1860).
