Section 38(1) in U.P Consolidation of Holdings Act, 1953
(1)[The Director of Consolidation and Deputy Director Consolidation] [Inserted by U.P. Act No. 38 of 1958.], Settlement Officer Consolidation, Consolidation Officer and Assistant Consolidation Officer shall have all such powers and rights and privileges as are vested in a Civil Court on the occasion of any action, in respect of the following matters -(a)the enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and the issue of a commission or request to examine witnesses abroad;(b)compelling anyone for the production of any document;(c)the punishing of persons guilty of contempt, and a summon signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of witnesses and compelling the production of document.
