Section 8 in Andhra Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1968
8. Powers of estate officer:
- An estate officer shall, for the purpose of holding any inquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 when trying a suit, in respect of the following matters, namely,-(a)summoning and enforcing the attendance of any person and examining him on oath ;(b)requiring the discovery and production of documents ; and(c)any other matter which may be prescribed.
