Section 10 in Bihar Buildings (Lease, Rent and Eviction) Control (Amendment) Act, 1993
10. Amendment of Section 22 of Bihar Act 4, 1983.
- In the said Act, after sub-section (2) of Section 22, the following new sub-section shall be added namely-"(3) The Controller, Appellate Authority and Divisional Commissioner in exercise of powers conferred upon them under this Act, shall be treated as a Court under sections 195 and 340 of Criminal Procedure Code, 1973 (Act 2, 1974) and any proceeding before them shall be regarded as judicial proceeding under sections 193 and 228 of the Indian Penal Code."
