Section 50(4) in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Act, 1971
(4)A proceeding before a Settlement Officer (Consolidation), Consolidation Officer or Assistant Consolidation Officer shall be deemed to be judicial proceeding within the meaning of section 193 and 228 and for the purposes of section 196 of the Indian Penal Code. (45 of 1860).
