Section 152 in Telangana Land Revenue Act, 1317 F.
152. Formal and summary inquiry to be deemed judicial proceedings and to be conducted openly.
- In a formal or summary inquiry provided in this Act the proceedings by a competent officer shall be deemed to be judicial proceedings for purposes of [sections 183, 198 and 210 of the Indian Penal Code, 1860] [Substituted for the reference 'sections 159, 174 and 186 of the Hyderabad Penal Code No.III of 1313 Fasli' by the A.P.A.O. 1957.] and his office shall be deemed to be a Civil Court.Every act and decision in a formal or summary inquiry shall be in public, and the parties to the case or their authorised agents, shall be duly given an opportunity for attendance.
