Section 10 in Maharashtra Land Requisition Act, 1948
10. Power of inquiry.
- For the purposes of holding an inquiry under section 8 the authorised officer shall have the same powers as are vested in civil courts in respect of-(a)proof of facts by affidavits,(b)summoning and enforcing the attendance of any person and examining him on oath,(c)compelling the production of documents, and(d)issuing commissions for the examination of witnesses.
