Section 14 in The Chota Nagpur Encumbered Estates Act, 1876
14. [ Power to summon witnesses, and compel production of documents. [See Act 5 of 1908.]
- For the purposes of this Act the Manager may summon and enforce the attendance of witness and compel them to give evidence, and compel the production of documents by the same means, and, as far as possible, in the same manner, as is provided in the case of a Civil Court by the Code of Civil Procedure.]
