Section 44 in The Orissa Consolidation of Holdings and Prevention of Fragmentation of Land Act, 1972
44. Power of Civil Court to be exercised by authorities under this Act.
- The Consolidation Commissioner, Director of Consolidation, Collector, Consolidation Officer, Assistant Consolidation Officer and Tahasildar shall have all such powers, rights and privileges as are vasted in Civil Court in respect of the following matters in trying a suit.(a)Summoning and enforcing the attendance of witnesses and examining them on oath, affirmation or otherwise and the issue of a commission;(b)compelling the production of documents;(c)admission of evidence by affidavit ; and(d)any other matter that may be prescribed.(2)A summons signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of documents.
