Section 53(3) in The Goa, Daman and Diu Agricultural Tenancy Act, 1964
(3)All inquiries and proceedings before the Mamlatdar, the Tribunal, [and the Collector] [Substituted by (Amendment) Act, 1968 (Act No. 13 of 1968).] shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code.
