28. Power to take evidence, summon persons to give evidence and produce documents.
(1)Every Revenue Officer not lower in rank than a Tahsildar or an [Assistant Director of Land Records] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.] in their respective departments, shall have the power to take evidence on oath and 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 purpose of any inquiry which such officer is legally empowered to make.(2)Any person summoned under sub-section (1) shall be bound to attend either in person or by an authorised agent as directed in the summons:Provided that exemptions under sections 132 and 133 of the Code of Civil Procedure, 1908, shall be applicable to requisitions for attendance under this section.(3)Ever person summoned under sub-section (1) either to be examined as a party or to give evidence as a witness shall be bound,-(i)to state the truth upon any subject respecting which he is examined or makes a statement; and(ii)to produce such documents as may be required.(4)Any person summoned merely to produce a document shall be deemed to have complied with the summons by causing the production of such document instead of attending personally to produce the same.
