Section 237 in Maharashtra Land Revenue Code, 1966
237. Formal and summary inquiries to be deemed judicial proceedings.
(1)A formal or summary inquiry under this Code shall be deemed to be a judicial proceeding with the meaning of Sections 193, 219 and 228 of the Indian Penal Code, and the office of any authority holding a formal or summary inquiry shall be deemed a civil court for the purposes of such inquiry.(2)Every hearing and decision, whether in a formal or summary inquiry, shall be in public, and the parties or their authorised agents shall have due notice to attend.
