Section 66 in Hindu Religious Institutions and Charitable Endowments Act, 1997
66. Officers holding enquiries to have powers of Civil Court.
- In holding enquiries under this Act, the Officer holding the same shall have the same powers as are vested in courts in trying a suit, in respect of the following matters under the Code of Civil Procedure, 1908, namely ,-(a)Proof of facts by affidavit;(b)summoning and enforcing attendance of any person and examining him on oath;(c)compelling the production of documents;(d)issuing of commission.
