Section 11(10)(b) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

[Cites 0, Cited by 0] [Section 11(10)] [Section 11] [Entire Act]

State of Tamilnadu - Subsection

Section 11(10)(b) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954

(b)The Special Officer shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit in respect of the following matters: -

(i)enforcing the attendance of any person and examining him on oath;

(ii)compelling the production of documents; and

(iii)issuing commissions for the examination of witnesses. The Special Officer shall also have such further powers as may be prescribed.

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State of Tamilnadu - Subsection

Section 11(10)(b) in Tamil Nadu Electricity Supply Undertakings (Acquisition) Act, 1954