Section 16 in The Haryana Relief of Agricultural Indebtedness Act, 1976
16. Power of debt settlement officer to require attendance of persons and production of documents and to receive evidence.
- A debt settlement officer appointed under Section 9 may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on civil Courts by the Code of Civil Procedure, 1908 (Central Act 5 of 1908), and every proceeding before the debt settlement officer shall be deemed to be a judicial proceeding.
