Section 42 in The Orissa Estates Abolition Act, 1951
42. Collector, Claims Officer and Compensation Officer to have powers of a Civil Court and inquiry conducted by them to be judicial proceedings.
- The Collector for the purposes of inquiries under [Sections 5,6,7, 7-A & B-A] [Substituted vide President Act No. 3 of 1974, read with Orissa Act No. 13 of 1975] Claims Officer for the purpose of inquiries under Section 20, or Compensation Officer for the purpose of inquiries under Chapters V and VI and a Tribunal for the purpose of [Sections 8-E, 13, 30 & 36] [Substituted vide President Act No. 3 of 1974, read with Orissa Act No. 13 of 1975] shall have power to summon and enforce the attendance of witnesses of any person having an interest in the subject matter of suit inquiry and to compel the production of documents by the same means and so far as may be, in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908.(2)Every such inquiry conducted by the Collector or a claims Officer or a Compensation Officer or a Tribunal shall be deemed to be a "Judicial Proceeding" within the meanings of Section 193 and 223 and for the purposes of Section 196 of the Indian Penal Code, (XLV of 1860) and every statement made by any person examined by or before him with reference to such inquiry, whether upon oath or otherwise, shall be taken to be evidence within the meaning of the same Code.
