Section 10(d) in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
(d)issuing commissions for the examination of witnesses; and any proceeding before the record officer or the appellate authority or the District Collector shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196 of the Indian Penal Code (Central Act XLV of 1860).
