Section 53 in The Court of Wards Act, 1977 (1920 A.D.)
53. Investigation into matters under Chapters VI and VII to he considered judicial proceedings.
- Every investigation conducted by a [Deputy Commissioner] [Substituted by Act III of Svt. 2008 for 'Governor or the Wazir-i-Wazarat'.] with reference to any claim preferred before him under Chapter VI or Chapter VII or to any matter connected with any such claim shall be taken to be a judicial proceeding within the meaning of the Ranbir Penal Code.
