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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 40(3) in State Land Acquisition Act, 1990 (1934 A.D.)

(3)Such officer may summon and enforce the attendance of witnesses and compel the production of documents by the same means and, as far as possible, in the same manner as is provided by the Code of Civil Procedure, in the case of a Civil Court.