Section 20 in The West Bengal Slum Areas (Improvement And Clearance) Act, 1972
20. Power to summon, etc.
- For determining the amount payable under sub-section (4) of section 14, the officer referred to in that sub-section, and for determining the amount payable under sub-section (2) of section 15, the prescribed authority or the appellate authority, as the case may be, shall, subject to such rules as may be made under this Act, and in so far as such powers are necessary for carrying out the provisions of this Act, have power to summon and enforce the attendance of witnesses, including the parties interested, and to compel the production of documents by the same means and so far as may be, in the same manner as is provided in the Code of Civil Procedure, 1908, with regard to a suit tried by a Civil Court.
