Section 25 in The U.P. Government Estates Thekedari Abolition Rules, 1960
25. [Section 14].
- The District Judge shall have all such powers, rights and privileges as are vested in a Civil Court on the occasion of any action in respect of the following matters:(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise, and the issue of a commission on request to examine witnesses abroad;(b)compelling any person for production of any document;(c)punishment of persons guilty of contempt.
