Section 34(2) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(2)Any proceedings before the Rent Court or Rent Tribunal shall be deemed to be a judicial proceedings within the meaning of Sections 193 and 228, and for the purpose of Section 196, of the Indian Penal Code, 1860 and the Rent Court and the Rent Tribunal shall be deemed to be a civil Court for the purposes of Section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.
