Section 15 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
15. Power to punish for contempt of Tribunal.
The Tribunal shall have and shall exercise, the same jurisdiction, power and authority in respect of contempt of the Tribunal as a High Court has and may exercise, and, for this purpose, the provisions of the Contempt of Courts Act, 1971 shall have effect, subject to the modifications that(a)the reference therein to a High Court shall be construed as a reference to the Tribunal, and(b)the reference therein to the Advocate-General in section 15 of the said Act shall be construed as a reference to the Advocate-General of the State.
