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[Cites 0, Cited by 0] [Section 186] [Entire Act]

State of Kerala - Subsection

Section 186(8) in Kerala Panchayat Raj Act, 1994

(8)The commission shall in the performance of its functions have all the powers of the civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit it respect of the following matters, namely: -
(a)summoning and enforcing the attendance of witness;
(b)requiring the production of any document;
(c)requisitioning any public record from any office.