Section 32P(9) in The Pepsu Tenancy and Agricultural Lands Act, 1955
(9)For the purposes of performing its duties, the Pepsu Land Commission shall be empowered to make such enquiries as may be necessary and in doing so shall have the powers of a civil court specified in section 41.[Chapter-V] [Chapter containing sections 33, 34, 35, 36, 37 and 38 omitted by Pepsu Act No. 15 of 1956.] 33 to 38. OmittedChapter-VI Miscellaneous
