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[Cites 0, Cited by 1] [Section 45] [Entire Act]

State of Assam - Subsection

Section 45(3) in Assam Town and Country Planning Act, 1959

(3)The Appellate Authority shall have all the powers of a Civil court for the purposes of taking evidence on oath of enforcing the attendance of witnesses including the parties interested or any of them and compelling the production of documents and material objection if considered necessary.