Section 45 in The M.P. Ceiling On Agricultural Holdings Act, 1960
45. Enquiries and proceedings to be judicial proceedings.
- All enquiries and proceedings before any Revenue Officer, or competent authority shall be deemed to be judicial proceedings within the meaning of Sections 193 and 228 and for the purposes of Section 196 of the Indian Penal Code, 1860 (XLV of 1860).
