Section 26 in Uttrkhand Hills Consolidation of Holdings and Land Reforms Act, 2016
26. Proceedings before Director of Consolidation, Deputy Director of Consolidation, Settlement Officer Consolidation, Consolidation Officer and Assistant Consolidation Officer to be judicial Proceedings.
- A proceeding before a Director of consolidation, Deputy Director of Consolidation, settlement officer, consolidation, consolidation officer and assistant Consolidation officer 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.
