Section 59 in The Orissa Development Authorities Act, 1982
59. Power of Civil Court in respect of certain matters.
- For the purposes of this Act, an officer appointed under Sub-section (1) of Section 29 and the Valuation Officer shall have the same powers in making enquiries under this Act as are vested in a Civil Court in respect of the following matters under the Code of Civil Procedure, 1908 (5 of 1908) in trying a suit, 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)receiving evidence on affidavits ;(d)issuing commissions for the examination of witnesses or documents.
