Section 42 in The Maharashtra Agricultural Lands (Ceiling on Holdings) Act, 1961
42. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Collector, [the Tribunal] [These words were inserted by Maharashtra 2 of 1976, Section 15.] and the Maharashtra Revenue Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.
