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State of Jammu-Kashmir - Section

Section 23 in Jammu and Kashmir Agrarian Reforms Act, 1976

23. Inquiries and proceedings to be judicial proceedings

— All inquiries and proceedings before a Revenue Officer or authority appointed by or under this Act, or the rules made thereunder, shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Jammu and Kashmir State Ranbir Penal Code, 1989.