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Bombay HC: Collector Has Inherent Power to Review Administrative Orders - (17 Jul 2025)

ADMINISTRATIVE

Bombay High Court has observed that even in the absence of an express statutory provision the Collector has inherent power to review administrative orders till the time the decision relates to administrative, not quasi-judicial, functions.

Tags : BOMBAY HIGH COURT   BOMBAY HIGH COURT   EXPRESS STATUTORY PROVISION  

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