Section 25(3) in Assam State Acquisition of Zamindaries Act, 1951
(3)Issuing commissions for the examination of witnesses, and such enquiries or proceedings conducted by the Deputy Commissioner or the Compensation Officer or the Claims Officer shall be deemed to be "judicial proceedings" within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code, 1860 (Act XLV of 1860).
