Section 8 in The Orissa Public Premises (Eviction of Unauthorised Occupants) Act, 1972
8. Powers of Estate Officer.
- An Estate Officer shall, for the purpose of holding any enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 5 of 1908, when trying a suit, in respect of the following matters, namely :(a)summoning and enforcing the attendance of any persons and examining him on oath;(b)requiring the-discovery and production of document; and(c)any other matter which may be prescribed.
