Section 41 in Bihar Private Irrigation Works Act, 1922
41. Power to summon and examine witnesses.
- Any officer empowered by or under this Act to conduct any inquiry may exercise all such powers connected with securing the attendance of, and examining, witnesses and the production of documents as are conferred on Civil Courts by the Code of Civil Procedure, 1908, and every inquiry in which the evidence of witness is recorded formally shall be deemed to be a judicial proceeding.
