Section 110(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

[Cites 0, Cited by 0] [Section 110(1)] [Section 110] [Entire Act]

Bombay Presidency - Subsection

Section 110(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958

(a)call for the record of any inquiry or the proceedings of the Tahsildar or Tribunal or the purpose of satisfying himself as to the legality or propriety of any order passed by, and as to the regularity of the proceedings of such Tahsildar or Tribunal, as the case may be, and

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Bombay Presidency - Subsection

Section 110(1)(a) in Bombay Tenancy and Agricultural Lands (Vidarbha Region) Act, 1958