Section 39(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)The Controller, Appellate Authority and the Commissioner, in exercise of the powers conferred upon it under this Act shall be treated as a Court under sections 195 and 340 of Criminal Procedure Code 1973 (Act 2 of 1974) and any proceedings before it shall be regarded· as judicial proceedings under sections 193 and 228 of Indian Penal Code.CHAPTER - VIII Penalties
