Section 236 in Maharashtra Land Revenue Code, 1966
236. Summary inquiries how to be conducted.
- In summary inquiries, the revenue officer or the survey officer shall himself, as any such inquiry proceeds, record minute of the proceedings in his own hand in English or in Marathi embracing the material averments made by the parties interested in the material parts of the evidence, the decision and the reasons for the same:Provided that, it shall at any time be lawful for such officer to conduct an inquiry directed by this Code to be summary under all, or any of the rules applicable to a formal inquiry, if he deems fit.
