Section 33(1)(d) in Tamil Nadu Urban Land Tax Act, 1966

[Cites 0, Cited by 0] [Section 33(1)] [Section 33] [Entire Act]

State of Tamilnadu - Subsection

Section 33(1)(d) in Tamil Nadu Urban Land Tax Act, 1966

(d)issuing commissions for the examination of witnesses ; and any proceeding before the Tribunal, the [Commissioner of Land Reforms] [The words 'Board of Revenue' was substituted by 'Commissioner of Land Reforms' by Act No. 54 of 1986.], the Commissioner, the Assistant Commissioner, the Urban Land Tax Officer or any other officer empowered under this Act shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code (Central Act XLV of 1860)

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State of Tamilnadu - Subsection

Section 33(1)(d) in Tamil Nadu Urban Land Tax Act, 1966