Section 37B(1) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Act, 1956
(1)The Director of Consolidation, the Deputy Director of Consolidation, the Assistant Director of Consolidation, the Consolidation Officer and the Assistant Consolidation Officer shall have all such powers, rights and privileges while hearing any matter in dispute as are vested in a Civil Court in respect of the following matters, namely:-(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and issuing a commission to examine witnesses;(b)compelling any person for the production of any document;(c)punishing the persons guilty of contempt.
