Section 37B in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
37B. [ Authorities under this Act to have powers and privileges as are vested in a Civil Court in certain matters. [Inserted by Act 27 of 1975.]
(1)The Director of Consolidation, the Deputy Director of Consolidation, the Assistant Director of Consolidation, the Consolidation Officer and the Assistant Consolidation Officer shall have all such powers, rights and privileges while hearing any matter in dispute as are vested in a Civil Court in respect of the following matters, namely:-(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and issuing a commission to examine witnesses;(b)compelling any person for the production of any document;(c)punishing the persons guilty of contempt.(2)A summon 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 any document.]
