Section 386 in Bharatiya Nagarik Suraksha Sanhita, 2023
386. When Registrar or Sub-Registrar to be deemed a Civil Court.
When the State Government so directs, any Registrar or any Sub-Registrar appointed under the Registration Act, 1908, shall be deemed to be a Civil Court within the meaning of sections 384 and 385.[Similar to Section 347 from Old CrPC-Also Refer]
