Section 418(1) in The Gujarat Provincial Municipal Corporations Act, 1949
(1)l or the purposes of any inquiry or proceeding under this Act, the Judge may summon and enforce the attendance of witnesses and compel them to give evidence and compel the production of documents, by the same means and, as far as is possible, in the same manner as is provided in the case of a Court of Small Causes by or under [the relevant Small Cause Courts Act] [These words were substituted for the words and figures 'the Provincial Small Cause Courts Act, 1887' by Gujarat 8 of 1968, Section 8(4) (w.e.f. 30-03-1968).] and in all matters relating to any such inquiry or proceeding the Judge shall be guided generally by the provisions of the said Act so far as the same are applicable.
