Section 25 in The Maharashtra Municipal Property Tax Board Act, 2011
25. Proceedings before Board to be judicial proceedings.
- All proceedings before the Board shall be deemed to be judicial proceedings within the meaning of section 193 and section 228 of the Indian Penal Code and the Board shall be deemed to be a Civil Count for the purposes of section 345 and section 346 of the Code of Criminal Procedure, 1973.
