Section 25 in Assam State Acquisition of Zamindaries Act, 1951
25. Enquiry or proceedings conducted by certain officers to be deemed "judicial proceedings".
- The Deputy Commissioner, the Compensation Officer and the Claims Officer, for the purposes of any enquiries or proceedings taken under this Act, shall have the same powers as are vested in a Court under the Code of Civil Procedure,1908 (Act V of 1908), in respect of-(1)Enforcing the attendance of any person and examining him on oath or affirmation.(2)Compelling the production of documents, and(3)Issuing commissions for the examination of witnesses, and such enquiries or proceedings conducted by the Deputy Commissioner or the Compensation Officer or the Claims Officer shall be deemed to be "judicial proceedings" within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code, 1860 (Act XLV of 1860).
