Section 52 in Telangana Electricity Reform Act, 1998
52. Proceedings before the Commission to be Judicial Proceedings.
- All proceedings before the Commission shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code and the Commission shall be deemed to be a Civil Court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (Central Act 45 of 1860) (Central Act 2 of 1974).
