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State of Punjab - Section
Section 61 in The Punjab Rent Act, 1995
61. [ to 64. [Omitted by Punjab Act No. 23 of 2014, dated 29.8.2014]
***]| 61. Transfer of pending cases.- On the commencement of this Act, all cases pertaining to the matters in respect of which the Tribunal shall have jurisdiction under this Act including the cases under the Transfer of Property Act, 1882 in respect of premises and tenancies covered under clauses (b) to (h) of sub-section (1) of section 3 and pending in the High Court shall stand transferred to the Tribunal and the Tribunal may proceed with the matter eitherde novoor from the stage it was so transferred.62. Proceedings before the Tribunal to be judicial proceedings.- All proceedings before the Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860.63. Members and Staff of the Tribunal to be public servants.- The Chairman and other Members and the officers and other employees provided under section 48 of the Tribunal shall be deemed to be public servants within the meaning of section 21 of the Indian Penal Code, 1860.64. Protection of action taken in good faith.- No suit, prosecution or other legal proceeding shall lie against the Government or against the Chairman or other Members of the Tribunal, or any other person authorised by such Chairman or other Members, for anything which is in good faith done or intended to be done in pursuance of this Act or any rule or order made thereunder :- |