Section 22(3) in Bihar Buildings (Lease, Rent & Eviction) Control Act, 1982
(3)[ The Controller, Appellate Authority and Divisional Commissioner in exercise of powers conferred upon them under this Act, shall, be treated as a Court under sections 195 and 340 of Criminal Procedure Code, 1973 (Act 2, 1974) and any proceeding before them shall be regarded as judicial proceeding under sections 193 and 228 of Indian Penal Code] [Inserted by Act 4 of 1994 (w.e.f. 14.2.1994).]
