Section 40 in Rajasthan Land Pooling Schemes Act, 2016
40. Powers of Civil Court in respect of certain matters.
- For the purpose of this Act, an officer appointed under sub-section (I) of section 13 or the Land Pooling Officer or the Board of Appeal shall have the same powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act No. 5 of 1908) in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any person and examining him on oath;(ii)requiring the discovery and production of any document;(iii)receiving evidence on affidavits;(iv)issuing commissions for the examination of witnesses or documents.
