Section 33 in The Gujarat Agricultural Lands Ceiling Act, 1960
33. Inquiries to be held in accordance with prescribed procedure.
(1)Subject to the provisions of Section 32, the Mamlatdar, the Tribunal and the Collector shall in holding inquiries under this Act follow such procedure as may be prescribed save as otherwise provided in this Act.(2)Every decision of the Mamlatdar, Tribunal and Collector shall be recorded in the form of an order which shall state reasons for such decision.
