Section 30 in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008
30. Procedure.
- The Jagir Commissioner, or any other officer conducting an enquiry under this Act, and the Board oi Revenue and t e Collector hearing appeals from the orders of the Jagir Commissioner or e Tahsildar, as the case may be, shall follow the procedure applicable proceedings under the Revenue Administration and Ryotwari Land Revenue and Tenancy Act, Samvat 2007, so far as may be and shall have the same powers, in relation to proceeding before them as a revenue officer has m relation to original or appellate proceedings, as the case may be, under the said Act.
