(5)Any proceeding before the Rent Tribunal or Appellate Rent Tribunal shall deemed be to be a judicial proceeding within the meaning of Secs. 193 and 228 and for the purpose of Sec. 196 of the Indian Penal Code, I860 (Central Act No. 45 of 1860) and the Rent Tribunal or the Appellate Rent Tribunal shall be deemed to be a Civil Court for the purposes of Sec. 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (Central Act No. 2 of 1974).
