Section 10 in The Tamil Nadu Agricultural Lands Record Of Tenancy Rights Act, 1969
10. Power to take evidence on oath, etc.
- The record officer or the appellate authority or [the District Collector or the officer referred to in section 7] [Words and figure were Substituted for 'the District Collector' by section 4 of the Tamil Nadu Agricultural lands Record of Tenancy Rights (Amendment) Act, 1972 (Tamil Nadu Act 34 of 1972).] shall, for the purposes of this Act, have the same powers as are vested in a Court under the Code of Civil procedure, 1908 (Central Act V of 1908) when trying a suit in respect of the following matters, namely:-(a)enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavit;(d)issuing commissions for the examination of witnesses; and any proceeding before the record officer or the appellate authority or the District Collector shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228, and for the purposes of section 196 of the Indian Penal Code (Central Act XLV of 1860).
