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Bombay Presidency - Section

Section 25 in Bombay Merged Territories Miscellaneous Alienations Abolition Act, 1955

25. Inquiries and proceedings to be judicial proceedings. - All inquiries and proceedings before the Collector and the Bombay Revenue Tribunal under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.