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[Cites 0, Cited by 19] [Entire Act]

State of Punjab - Section

Section 16 in East Punjab Urban Rent Restriction Act, 1949

16. Power to summon and enforce attendance of witnesses.

- For the purposes of this Act, an appellate authority or a Controller appointed under the Act shall have the same powers of summoning and enforcing the attendance of witnesses and compelling the production of evidence as are vested in a court under the Code of Civil Procedure, 1908.