- In all inquiries and proceedings commenced on the presentation of applications under section 48, the Mamlatdar shall exercise the same power as the Mamlatdars' Courts under the Saurashtra Mamlatdars' Courts Ordinance, 1948, (Ordinance No. LII of 1948) and shall follow the provisions of the said Ordinance, as if the Mamlatdar were a Mamlatdar's Court under the said Ordinance, and the application were a plaint presented under section 7 of the said Ordinance. In regard to matters which are not provided for the said Ordinance, the Mamlatdar shall follow the procedure as may be prescribed by the Government. Every decision of the Mamlatdar shall be recorded in the form of an order which shall state the reasons for such decision.
