Section 16 in Saurashtra Prohibition of Leases of Agricultural Lands Act, 1953
16. Inquiries and proceedings to be judicial proceedings.
- All inquiries and proceedings before the Mamlatdar, the Collector or the Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860.Chapter-IV Miscellaneous.
