Section 40 in U.P Consolidation of Holdings Act, 1953
40. Proceeding before Settlement Officer, Consolidation, Consolidation Officer and Assistant Consolidation Officer to be judicial proceedings.
- A proceeding before a [Director of Consolidation, Deputy Director, Consolidation] [Inserted by U.P. Act No. 38 of 1958.], Settlement Officer, Consolidation, Consolidation Officer and Assistant Consolidation Officer shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 and for purposes of Section 197 of the Indian Penal Code.
