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[Cites 0, Cited by 0] [Section 257] [Entire Act]

State of Maharashtra - Subsection

Section 257(2) in Maharashtra Land Revenue Code, 1966

(2)A Tahsildar, a Naib-Tahsildar, and a District Inspector of Land Records may in the same manner call for and examine the proceedings of any officer subordinate to them in any matter in which neither a formal nor a summary inquiry has been held.