Section 16 in Arunachal Pradesh Land and Ecological Sites (Protection and Management) Act, 2018
16. Powers of the District Advisory Committee requiring attendance etc.
- Subject to the provisions of this Act and the rules made thereunder, the Advisory Committee or any officer exercising powers under this Act shall have the powers of a Civil Court under the Code of Civil Procedure (1908), for the purpose of-(a)summoning and enforcing attendance of any person and examining him or her on oath as a witness ;(b)enquiring the discovery and production of any document for record;(c)receiving evidence on affidavit ;(d)requisitioning any public records or copy thereon from any court or office ;(e)issuing commission for the examination or witness of document ;(f)enforcing or executing orders including an order for restoration of possession as if such orders were decrees of a civil court;(g)remanding any case or proceeding to the officer from whose decree the appeal is preferred, and such officers shall record the substance of the evidence, if any, taken by him.
