53. Power to summon witnesses and compel production of documents.
- For the purpose of the inquiry mentioned in the last preceding Section, and of every inquiry held under this Act, the Collector may summon and enforce the attendance of witnesses [and any applicant or his agent] [Inserted by Bengal Act 2 of 1906.] and compel them to give evidence, and compel the production of documents, by the same means, and, as far as possible, in the same manner, as is provided [in respect of witnesses] [Substituted by Bengal Act 2 of 1906, for 'in the case of a Civil Court'.] by the [Code of Civil Procedure (23 of 1861).] [Act 23 of 1861 was repealed ane re-enacted by Act10 of 1877, which was again repealed and re-enacted by Act 14 of 1882. The latter Act repealed and re-enacted by the Code of Civil Procedure, 1908.]
