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[Cites 0, Cited by 0] [Section 51] [Entire Act]

Bengal Presidency - Subsection

Section 51(4) in Cess Act, 1880

(4)For the purpose of sub-section (3) the Collector shall have power to summon, and enforce the attendance of, witnesses, and compel the production of documents, in the same manner as is provided in the case of a Court under the Code of Civil Procedure, 1908.