Section 39(2) in Karnataka Krishna Basin Development Authority Act, 1992
(2)In particular and without prejudice to the generality of the provisions contained in sub-section (1) the provisions of sections 326 and 475 of the Criminal Procedure Code shall, so far as may be, apply to the proceedings before a Special Court and for this purpose references in those provisions to a Magistrate shall be construed as references to the Special Court.
