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[Cites 0, Cited by 0] [Section 258] [Entire Act]

State of Maharashtra - Subsection

Section 258(2) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

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