Section 80 in The Bombay Tenancy and Agricultural Lands Act, 1948
80. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Mamlatdar, the Tribunal [the Collector, the [Gujarat Revenue Tribunal] [These words were substituted for the words 'the Collector and the Gujarat Revenue Tribunal' by Gujarat 36 of 1965, section 13 (w.e.f. 01-02-1966).] and the State Government] shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code (XLV of 1860).
