Section 27(1) in The Punjab Development of Damaged Areas Act, 1951
(1)For the purposes of enquiries under this Act the Collector and the Tribunal shall have power to summon and enforce the attendance of witnesses, the parties interested or any of them, and to compel the production of documents by the same means and, so far as may be applicable, in the manner provided in the case of Civil Courts under the Code of Civil Procedure, 1908.
