Section 19 in Kerala Survey and Boundaries Act 1961
19. Power to summon witness and require production of documents.
- Any Survey Officer, generally or specially authorised in that behalf or the Collector or any officer to whom an appeal is preferred under any of the provisions of this Act may for the purpose of rendering assistance in the survey of land, summon and enforce the attendance of any person who has an interest therein and may, for the purpose of any survey , enquiry or other proceedings under this Act, summon and enforce the attendance of any person for giving evidence and for production of documents and the procedure prescribed in the Code of Civil Procedure, 1908, for summoning and enforcing the attendance of witnesses and for recording of evidence shall be followed as far as it can be made applicable.
