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Bombay HC: Orders U/S 60 Maharashtra Police Act Are Quasi-Judicial, Must be Supported by Reasons - (22 Apr 2022)

CIVIL

Bombay High Court has observed that the order of Divisional Commissioner on externment under the Maharashtra Police Act, 1951 are not administrative orders but are quasi-judicial in nature and the officer is bound by the duty to give reasons for the same.

Tags : BOMBAY HIGH COURT   MAHARASHTRA POLICE ACT   1951   ADMINISTRATIVE ORDERS   QUASI-JUDICIAL  

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