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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Andhra Pradesh - Subsection

Section 28(2) in Andhra Pradesh (Andhra Area) Town-Planning Act, 1920

(2)An arbitrator shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908, (Central act of 1908) for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and compelling the production of documents and material objects.