(4)The Survey Commissioner shall, while making any inquiry, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, namely:—(a)summoning and examining any witness;(b)requiring the discovery and production of any document;(c)requisitioning any public record from any court or office;(d)issuing commissions for the examination of any witness or accounts;(e)making any local inspection or local investigation;(f)such other matters as may be prescribed.
