Section 322 in The U.P. Zamindari Abolition and Land Reforms Act, 1950
322. Powers to enforce attendance of witnesses and in certain other matters.
- A Compensation Officer or a Rehabilitation Grants Officer shall have all such powers, rights and privileges as are vested in a civil court on the occasion of any action, in respect of the following matters:-(a)the enforcing of the attendance of witness and examining them on oath, affirmation, or otherwise, and the issue of a commission or request to examine witnesses abroad;(b)compelling anyone for production of any documents;(c)the punishing of persons guilty of contempt;and 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 document.
