Section 5A(5) in West Bengal Estates Acquisition Act, 1953
(5)The procedure to be followed in such enquiry shall be such as may be prescribed : Provided that(i)no order shall be passed in an enquiry held under this section except after giving the transferor and the transferee an opportunity of being heard;(ii)in conducting such enquiry the State Government and any officer to whom any powers have been delegated under sub-section (4), shall have all the powers of a civil court for the purposes of taking evidence, administering oaths, enforcing the attendance of witnesses and compelling the production of documents and shall be deemed to be a civil court within the meaning of sections 480, 481 and 482 of the Code of Criminal Procedure, 1898 (Act No. 5 of 1989).
