Section 367A in Chennai City Municipal Corporation Act, 1919
367A. [ Power of person conducting election and other enquiries. [Inserted by section 182 by Act X of 1936.]
- All persons authorized by rule to conduct enquiries relating to elections and all inspecting or superintending officers holding any inquiry into matters falling within the scope of their duties, shall have for the purposes of such enquiries the same powers in regard to the issue of summonses for the attendance of witnesses and the production of documents, as are conferred upon revenue officers by the [Tamil Nadu] Revenue Summonses Act, 1869 ([Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order, 1969 as amended by the Tam! Nadu Adaptation of Laws (Second Amendment) Act, 1969.] Act III of 1869), and the provisions of sections 2, 3, 4 and 5 of that Act, shall apply to summonses issued and to persons summoned by virtue of the powers conferred by this section; and all persons to whom summonses are issued by virtue of the said powers shall be bound to obey such summonses.][***] [Omitted for 'Commissioner's power to summon' by section 183 of the Madras City Municipal (Amendment) Act, 1936 (Tamil Nadu Act X of 1936).]
