Section 324 in Tamil Nadu District Municipalities Act, 1920
324. Power of persons conducting election and other enquiries.
- All persons authorised by rule to conduct enquiries relating to elections and all inspecting or superintending officers holding any enquiries into matters falling within the scope of their duties shall have for the purposes of such enquiries the same powers in regard to the issue of summonses for the attendance of witnesses and the production of documents as are conferred upon revenue officers by the [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969 which came into force on the 14th January 1969] Revenue Summonses Act, 1869 ( [Tamil Nadu] [These words were substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order 1969 as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order 1969 which came into force on the 14 the January 1969.] Act III of 1869), and the provisions of sections 2, 3, 4 and 5 of that Act shall apply to summonses issued and to persons summoned by virtue of the powers conferred by this section; and all persons to whom summonses are issued by virtue of the said powers shall be bound to obey such summonses.
