Section 32(2) in Jammu and Kashmir Residential and Commercial Tenancy Act, 2012
(2)Any proceeding before the Rent Controller or Appellate Rent Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purpose of section 196, of the Ranbir Penal Code and the Rent Controller and the Appellate Rent Tribunal shall be deemed to be a Civil Court for the purposes of the Code of Criminal Procedure, Samvat 1989.
