Section 11 in The Karnataka Appellate Tribunal Act, 1976
11. Proceedings of Tribunal to be judicial proceedings.-
Any proceedings before the Tribunal shall be deemed to be a judicial proceedings within the meaning of sections 193 and 228 and for the purpose of section 196 of the Indian Penal Code and the Tribunal shall be deemed to be a Civil Court for the purpose of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (Central Act 2 of 1974).
