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[Cites 0, Cited by 0] [Section 84] [Entire Act]

State of Manipur - Subsection

Section 84(2) in The Manipur Panchayati Raj Act, 1994

(2)The Officer holding such inquiry shall have the powers of the Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) to take evidence and to compel attendance of witnesses and production of documents for the purposes of the inquiry.