Section 29 in The Abolition of Jagirs and Land Reforms Act, 1952 (Vindhya Pradesh)
29. Officers holding inquiries to have powers of Civil Courts.
- Any officer or authority holding an inquiry or hearing an appeal under this Act shall have the power of a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) relating to-(a)proof of facts by affidavits;(b)enforcing attendance of any person and his examination on oath,(c)production of documents,(d)issuing of commissions,and every such officer or authority shall be deemed to be a Civil Court within the meaning of Sections 480 and 482 of the [Code of Criminal Procedure, 1898 (Act V of 1898)] [See now Cr.P.C. 1973 (2 of 1974).]
