Section 311(2) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(2)The officer holding such inquiry shall for the purpose thereof have the powers which are vested in a Court under the Code of Civil procedure, 1908 (V of 1908), in respect of the following matters :-(a)discovery and inspection,(b)enforcing the attendance of witnesses, and requiring the deposits of their expenses,(c)compelling the production of documents.(d)examination of witnesses on oath,(e)granting adjournments,(f)reception of evidence on affidavit, and(g)issuing commissions for the examination of witnesses,and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be a Civil Court within the meaning of Sections 480 and 482 of the [Code of Criminal Procedure, 1898 (V of 1898)] [See now the Code of Criminal Procedure, 1973 (II of 1974).].Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall be the limits of the State.
