Section 15(2) in The Bihar Irrigation and Flood Protection (Betterment Contribution) Act, 1959
(2)Any proceeding under this Act before the Collector or an authority empowered to hear appeal under Section 7 or revision under Section 8, shall be deemed to be 'judicial proceeding' within the meaning of Sections 193 and 228 and for the purpose of Section 196 of the Indian Penal Code, 1860 (XLV of 1860).
