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[Cites 0, Cited by 0] [Section 79(11)] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(11)(c) in Mizoram (Land Revenue) Act, 2013

(c)Every proceeding before the Tribunal 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, 1860 (45 of 1860) and the Tribunal shall be deemed to be a civil court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.