Section 34(2) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(2)The District Magistrate, the prescribed authority or appellate authority, while holding an inquiry or hearing' an appeal under this Act, shall be deemed to be a Civil Court within the Meaning of sections 480 arid 482 Of the Code of Criminal Procedure, 1898, and any proceeding before him or it to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code.
