Section 32 in Uttarakhand Water Management and Regulatory Act, 2013
32. Proceeding before the Commission to be judicial proceedings.
- All proceeding before the Commission shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code and the Commission shall be deemed to be a civil court for the purposes of section 195 and Chapter XXVI of the code of Criminal Procedures, 1973.
