118. Powers of Officers exercising jurisdiction under this Act with regard to false evidence, or forgery.
- If, in any case in which a Collector or other Officer exercises jurisdiction under this Act, any person is guilty of the offence of giving or fabricating false evidence, or of forgery, as defined in the Indian Penal Code, or of abetting any of those offences, such Collector or other Officer shall have the same powers in respect of such offence, and of the person charged with committing the same, as are vested by the [Code of Criminal Procedure, 1882] [Act 10 of 1882 has been repealed and re-enacted by the Code of Criminal Procedure, 1898 and this reference should now be taken to be made to that Code 'see' Section 3(1) thereof.] in a Civil Court when any such offence is committed before or against such Court, or when a document believed to be a forgery is given in evidence in any proceeding in such Court.
