Section 38 in The Mumbai Metropolitan Region Development Authority Act, 1974
38. Powers of Competent Authority in relation to determination of the amount for acquisition, etc.
(1)The Competent Authority may, for the purpose of determining the amount for acquisition or apportionment thereof; require by order any person to furnish such relevant information in his possession as may be specified in the order.(2)The Competent Authority shall, while holding an inquiry under section 33 have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect to the following matters, namely :-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavit;(d)requisitioning any public record from any Court or office;(e)issuing commissions for examination of witnesses.
