Section 29 in The Jammu and Kashmir State Evacuees' (Administration of Property) Act, 2006
29. Powers of the Custodian while holding inquiry under this Act.
- While [holding any inquiry] [Substituted by Act XXIII of Svt. 2007 for 'holding an enquiry'] under this Act, the Custodian shall have the same powers as are vested in a Court under the Code of Civil Procedure, 1977 (Act X of 1977), when trying a suit in respect of the following matters, namely :-(a)enforcing the attendance of any person and examining him on oath;(b)compelling the discovery and production of documents;(c)any prescribed matter;and the inquiry by the Custodian shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 Ranbir Penal Code (Act XII of 1989), and the Custodian shall be deemed to be a Court within the meaning of [sections 480 and 482] [Substituted by Act XXIII of Svt. 2007 for 'holding an enquiry' for 'section 482'.] of the Code of Criminal Procedure, 1989 (Act XXIII of 1989).
