Section 325 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
325. Proceedings before the Compensation Officer and the Rehabilitation Grants Officer to a judicial proceeding.
- A proceeding before a Compensation Officer or Rehabilitation Grants Officer shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 and for the purposes of Section 196 of Indian Penal Code (XLV of 1860)
