Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Madhya Pradesh - Section Section 39 in The Central Provinces Debt Conciliation Rules, 1933 39. The power of a Board to summon a party or witness shall be the same as is conferred on a Revenue Officer by Section, 20 of the Central Provinces Land Revenue Act, 1917.
