Section 57(1) in The Orissa Land Reforms Act, 1960
(1)The Revenue Officer shall have same powers in making enquiries under this Act as are vested in Court in respect of the following matters under the Code of Civil Procedure, 1908 (5 of 1908) in trying a suit namely :(a)admission of evidence by affidavit;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)any other matter that may be prescribed.
