Section 38 in The Assam Fixation of Ceiling on Land Holdings Act, 1956
38. Officer holding enquiries to have powers of Civil Courts for enforcing attendance, etc.
- Any officer or authority holding an enquiry or hearing an appeal under this Act shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 in respect of-(a)enforcing attendance of any person and his examination on oath,(b)compelling production of documents, and(c)issue of commission.
