Section 65(3)(ii) in The Orissa Town Planning and Improvement Trust Act, 1956

[Cites 0, Cited by 0] [Section 65(3)] [Section 65] [Entire Act]

State of Odisha - Subsection

Section 65(3)(ii) in The Orissa Town Planning and Improvement Trust Act, 1956

(ii)The Tribunal shall have the power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means, and (so far as may be) in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1 of 1908; and

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State of Odisha - Subsection

Section 65(3)(ii) in The Orissa Town Planning and Improvement Trust Act, 1956