Section 19 in The United Provinces Acquisition of Property (Flood Relief) Rules, 1949
19.
For purposes of rule 18 the Compensation Officer shall be deemed to be a Civil Court and have all such powers, rights and privileges as a Civil Court has in respect of the following matters;(a)enforcing of the attendance of witnesses and examining them on oath or solemn affirmation and the issue of a Commission for the examination of witnesses, and(b)compelling the production of documents and authority to punish persons guilty of contempt of its lawful authority.
