Section 42 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952
42. Officers holding inquiries to have powers of Civil Court.
- Any Officer or authority holding an inquiry or hearing an appeal under this Act shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 (v of 1908), relating to-(a)proof of facts by affidavits,(b)enforcing attendance of any person and his examination on oath,(c)production of documents,(d)issuing of commission,and every such officer or authority shall be deemed to be a civil court within the meaning of section 480 and 482 of the Code of Criminal Procedure, 1898 (Act V of 1898).
