Section 105 in The Gujarat Tenancy and Agricultural Lands (Vidarbha Region and Kutch) Area Act, 1958
105. [ Distribution of business amongst Mamlatdars. [Section 105 was substituted for the original, Schedule III, Clause 37.]
- Where in any taluka or mahal in addition to the Mamlatdar appointed under Section 12 of the Code, or as the case may be in addition to the Mahalkari appointed under Section 13 of the said Code one or more officers are appointed by the State Government to perform the duties of a Mamlatdar under this Act in such taluka or mahal each such officer shall dispose of such inquiries or proceedings commenced under Section 101 as the Mamlatdar or as the case may be, the Mahalkari, subject to the control of the Collector, may by general or special order, refer to him.] [Clause (a) of sub-section (1) of Section 43 was substituted for the original, by Schedule Ill, Clause 21 (1).]
