Section 4(2) in The Puri Shri Jagannath Temple (Administration) Act, 1952
(2)Such officer or person hereinbefore specified shall for the purpose of this Act have the same power as are vested in Court under the Code of Civil Procedure, 1908 (V of 1908) in respect of the following matters, namely:(a)enforcing the attendance of any person and examining him on oath or affirmation:(b)dealing with the production of documents; and(c)issuing commissions for examination of witnesses, and any proceeding under this Act before such officer or person appointed shall be a judicial proceeding within the meaning of Sections 193 and 228 and for the purpose of Section 195 of the Indian Penal Code, 1860 (XLV of 1860).
