82. Inquiries and proceeding to be judicial proceedings.
- All inquiries and proceedings before the Council, Tehsil Committee, Appellate Authority or any other authority appointed under the Act or the rules or regulations made thereunder shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Ranbir Penal Code, Samvat 1989 and such Council, Officer or authority shall be deemed to be Civil Court within the meaning of sections 176 and 480 of Code of Criminal Procedure, Samvat 1989.
