Section 5 in The Bombay Rent-Free Estates Act, 1852
5. Powers to enforce attendance of witnesses to take evidence, etc.
- Each Inam Commissioner and his Assistants shall have the same authority to procure the attendance of witnesses, and to take evidence, as now is, or from time to time may be, by law vested in the ordinary Civil Courts; and so far as concerns the penalties for not giving evidence, for false testimony, for resistance of process, contempts and other like matters connected with cases under cognizance by any one of the said officers, his office shall be held to be Court on civil jurisdiction of the same authority as the superior Civil Court of the zilla or district in which his office from time to time shall be established:Complaints against, or appeals from proceedings of Commissioner and Assistants.Provided that all complaints against, or appeals from, the proceedings of the Inam Commissioner or any of his Assistants in exercise of the authority conferred on them respectively by this section, shall be made under the second rule of Schedule A annexed to this Act; and shall not be cognizable by any other authority or in any other manner than as therein specified.
