Section 17 in Maharashtra Land Improvement Schemes Act, 1942
17. Inquiries to be held summarily.
(1)Any authority other than a Board empowered under this Act to make an inquiry shall make the inquiry in the manner provided for holding a summary inquiry under [the [Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 12(1).]] and all the provisions contained in [such Code] [These words were substituted for words 'such Act' by Maharashtra 27 of 1989, section 5(a)(ii).] relating to the holding of a summary inquiry shall, so far as may be, apply(2)Such authority as well as a Board shall have the same powers for summoning and enforcing the attendance of any person and examining him on oath and compelling the production of documents as are vested in the revenue officers under [the [Code] [These words were substituted for the words and figures 'the Bombay Land Revenue Code, 1879' by Bombay 30 of 1958, section 12(1).]].
