Section 14 in The Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978
14. Power of prescribed authority in relation to determination of amount.
(1)The prescribed authority may, for the purpose of carrying out the provisions of this Act, by order, require any person to furnish such information in his possession relating to any land which is acquired under this Act.(2)The prescribed authority shall, while holding an inquiry under this Act, have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908) in respect of the following matters, namely:(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any Court or office;(e)issuing commission for examination of witnesses.
