Section 11(2) in Government Securities Act, 1330 F
(2)For the purpose of an enquiry referred to in subsection (1), the prescribed authority may himself record or may request the District Magistrate to record or to cause to be recorded such evidence as the parties may desire to produce. When such request has been made to the District Magistrate, he may himself record such evidence or may have it recorded by any Magistrate of the first class or of the second class subordinate to him and shall forward a copy thereof to the prescribed authority.Explanation. - For the purposes of this sub-section, District Magistrate means the District Magistrate of the district where interest on the promissory note in dispute is payable.
