Section 57A in West Bengal Estates Acquisition Act, 1953
57A. [ Power of State Government to invest certain authorities with powers of a Civil Court.The State Government may by [order] [Section 57A Inserted by Section 16 of the West Bengal Estates Acquisition (Amendment) Act, 1957 (West Bengal Act No. 4 of 1957) with retrospective effect.] invest any authority referred to in section 53 with all or any of the powers of a Civil Court under the Code of Civil Procedure, 1908.]
