53. Power to summon witnesses and compel production of documents. -
For the purpose of the inquiry mentioned in the last preceding section, and of every inquiry held under this Act,[and subject to the provisions of [sections 132 and 133 of the Code of Civil Procedure, 1908,)] the Collector may summon and enforce the attendance of witnesses [and any applicant or his agent] and compel them to give evidence, and compel the production of documents, by the same means, and, as far as possible, in the same manner, as is provided [in respect of witnesses] by the Code of Civil Procedure, [1908].
