14. Inquiry into claim and tender of compensation.
- On the date fixed in the notice mentioned in section nine, the Collector shall proceed to inquire summarily into the claim and to determine the amount of compensation which in his opinion should be allowed therefor, and shall tender such amount to the persons interested who have attended in pursuance of the notice given under Section nine.Power to summon witnesses. - For the purpose of such inquiry the Collector shall have power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means and, as far as may be, in the same manner as is provided in the case of a Civil Court under the [Code of Civil Procedure] [Act 8 of 1859 was repealed and re-enacted by Act 10 of 1877, which again was repealed and re-enacted by Act 14 of 1882. The latter Act has again been repealed and re-enacted by the Code of Civil Procedure, 1908 (5 of 1908), and this reference should now be taken to be made to the latter Code-see Section 158 thereof.].
