Section 16 in The Bengal Agricultural Debtors Act, 1936
16. Power of Board to require attendance of persons and production of documents and to receive evidence. -
(1)Subject to rules made under this Act, a Board may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on a Civil Court by the Code of Civil Procedure, 1908.(2)Any person present may be required by a Board to furnish any information or to produce any document then and there in his possession or power.
