Section 13 in Chota Nagpur Encumbered Estates Act, 1876
13. Power to call for further particulars. - The manager may, from time to time, call for further and more detailed particulars of any claim preferred before him under this Act and may at his discretion refuse to proceed with the investigation of the claim until such particulars are supplied.
[14. Power to summon witnesses, and compel production of documents. - For the purposes of this Act the Manager may summon and enforce the attendance of witness 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 the case of a Civil Court by the Code of Civil Procedure.][14A. Power to order production of title to tenures and under-tenures. - (1) The Manager may order all holders of tenures and under-tenures of property under his management to produce their evidence of title to such tenures and under tenures.(2)Any person who refuses to comply with an order of the Manager under subsection (1) shall be liable, by order of the Deputy Commissioner, to a fine not exceeding five hundred rupees;Provided that the Deputy Commissioner shall, before passing such order, hear any explanation or objection that may be made, by such person.]
