Section 40(5) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(5)All proceedings before the Appellate Tribunal shall be deemed to be judicial proceedings within the meaning of sections 193 and 228 of the State Ranbir Penal Code , Samvat 1989 and the Appellate Tribunal shall be deemed to be a civil court for the purposes of section 482 of the Code of Criminal Procedure, Samvat 1989.
