Section 10 in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
10. Powers and duties of competent authority.
(1)The competent authority, shall have the power to perform duties as provided in section 34 and in other sections of the Act.(2)In discharging his functions under the Act, the competent authority will have the powers of a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908), while trying a suit, in respect of the matters specified in sub-section (2) of section 34 of the Act.(3)Competent authority shall work under the general guidance, superintendence and control of the State Government.
