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[Cites 0, Cited by 0] [Section 93] [Entire Act]

State of Himachal Pradesh - Subsection

Section 93(2) in The Himachal Pradesh Tenancy and Land Reforms Act, 1972

(2)The officers appointed under sub-section (1) shall have the powers of Civil Court under the Civil Procedure Code, 1908 (5 of 1908) for the purpose of administering oaths, taking evidence and of enforcing the attendance of witnesses and compelling the production of documents and material objects.