Section 33C in The Maharashtra Prevention of Fragmentation and Consolidation of Holdings Act, 1947
33C. Power to summon persons to give evidence and produce documents.
(1)The Consolidation Officer shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purpose of any inquiry connected with the preparation or enforcement of ,any scheme under this Act.(2)All persons so summoned shall be bound,-(a)to attend, either in 'person or by an authorised agent, as the Consolidation Officer may direct in the summons;(b)to state the truth upon any subject respecting which they are examined or make statements; and(c)to produce such documents and other things as may be required by the Consolidation Officer in connection with the inquiry.
