Section 227 in Maharashtra Land Revenue Code, 1966
227. Power to summon persons to give evidence and produce documents.
(1)Every Revenue or Survey Officer not below the rank of an Aval Karkun or a District Inspector of Land Records in their respective departments shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purposes of any inquiry which such Officer is legally empowered to make. A summon to produce documents may be for the production of certain specified documents for or the production of all documents of a certain description in the possession of the person summoned.(2)Subject to the provisions of Sections 132 and 133 of the Code of Civil Procedure, 1908, all persons so summoned shall be bound to attend, either in person or by any authorized agent, as such officer may direct.(3)All persons summoned as aforesaid shall be bound to state the truth upon any subject respecting which they are examined or made statements and to produce such documents and other things as may be required.
