Section 54 in Karnataka Town and Country Planning Act, 1961
54. Power to compel attendance of witnesses, etc.
- For the purposes of this Act, an officer appointed under sub-section (1) of section 42, or a Town Planning Officer or an Officer to whom the Joint Town Planning Board has under section 52 delegated its powers, may summon and enforce the attendance of witnesses including the parties interested or any of them and compel them to give evidence and compel the production of documents by the same means and, as far as possible, in the same manner as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908.[x x x] [Chapter No. and Heading omitted by Act 14 of 1964 w.e.f. 26.03.1964]
