Section 16(4) in Control of National Highways Land and Traffic) Act, 2002
(4)Any proceeding before the Tribunal shall be deemed to bean judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196, of the Indian Penal Code (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 (2 of 1974).
