Section 45 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
45. Proceedings before Officers to be judicial proceedings.
- Proceedings before the [Financial Commissioner, Director of Consolidation,] [Substituted by Act VI of 1973, Section 5.] Deputy Director of Consolidation, Settlement Officer (Consolidation), [Consolidation Tehsildar and Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 and for the purposes of section 196 of the Jammu and Kashmir State Ranbir Penal Code, Svt. 1989.
