Section 11 in The Nagaland Eviction of Persons in Unauthorised Occupation of Public Land Act, 1971
11. Powers of the Deputy Commissioner.
- The Deputy Commissioner shall, for the purpose of any inquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters, namely:(a)summoning and enforcing the attendance of any person and examining him on oath;(b)recording the discovery and production of documents ; and(c)any other matter which may be prescribed.
