Section 28 in Gujarat Devasthan Inams Abolition Act, 1969
28. Powers of officers under the Act.
- The officers exercising powers and performing functions under this Act shall be deemed to be revenue officers and shall have and exercise as far as may be, the like authority and control as the revenue officers have and exercise under the Code, and in all matters connected with this Act the State Government shall also have the same authority and control over the officers acting under this Act as they have and exercise over them in general and revenue administration.
