53A. [ Record of evidence in inquiries] [Section 53A inserted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.]. - The evidence of every person examined by the Collector in any inquiry from which an appeal lies under this Act shall be recorded in the same manner as is provided in the case of a Civil Court by the Code of Civil Procedure, [1908] [Figures inserted by Bengal Act 1 of 1939.].
