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[Cites 0, Cited by 0] [Section 59(7)] [Section 59] [Entire Act]

State of Bihar - Subsection

Section 59(7)(c) in The Bihar State Housing Board Act, 1982

(c)any other matter which may be prescribed, be deemed to be a Civil Court within the meaning of Sections 345 and 346 of the Code of Criminal Procedure, 1973 (Act 2 of 1974), and any proceeding in such inquiry shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code (Act 45 of 1860).