Section 34 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
34. Inquiries and Proceedings to be judicial proceedings.
- All inquiries and proceedings under this Act before the Board of Revenue, Appellate Authority or the Collector shall be deemed to be judicial proceedings for the purposes of Sections 193, 196 and 228 of the Indian Penal Code, 1860 (XLV of 1860).
