53. Power to summon witnesses and compel production of documents.
- For the purpose of the inquiry mentioned in the last preceding section, and of every inquiry held under this Act,[and subject to the provisions of [sections 132 and 133 of the Code of Civil Procedure, 1908,)] [Words and figures inserted for Eastern Bengal by E.B. & A. Act 1 of 1907.] the Collector may summon and enforce the attendance of witnesses [and any applicant or his agent] [Words inserted for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.] and compel them to give evidence, and compel the production of documents, by the same means, and, as far as possible, in the same manner, as is provided [in respect of witnesses] [Words substituted for the words 'in the case of a Civil Court.' for Western Bengal by Bengal Act 2 of 1906 and for Eastern Bengal by E.B. & A. Act 1 of 1907.] by the Code of Civil Procedure, [1908] [Figures inserted by Bengal Act 1 of 1939.].
