Section 38 in The Bhopal Debt Redemption Act, 1955
38. Tribunal to be Civil Court for purposes of Sections 480 and 482 of Act V of 1898.
- Every Tribunal constituted under this Act shall be deemed to be a civil court for the purposes of Secs. 480 and 482 of the [Code of Criminal Procedure, 1898 (Act No. V of 1898)] [See now Code of Criminal Procedure, 1973.].
