Section 206 in Telangana District Boards Act, 1955
206. Power of Board to call for evidence.
- The Board shall have the powers of a Civil Court for the purpose of enforcing the attendance of witnesses and compelling the production of documents and every person required by the Board to furnish any information before it, shall be legally bound to do so within the meaning of section 176 of the Indian Penal Code, 1860 (XLV of 1860).
