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[Cites 0, Cited by 110] [Section 23] [Entire Act]

State of Maharashtra - Subsection

Section 23(2) in The Mamlatdar's Courts Act, 1906

(2)Collector’s power to revise Mamlatdar’s proceedings.—But the Collector may call for and examine the record of any suit under this Act, and if he considers that any proceeding, finding or order in such suit is illegal or improper, may, after due notice to the parties, pass such order thereon, not inconsistent with this Act, as he thinks fit.