Section 76 in The Gujarat Town Planning and Urban Development Act, 1976
76. Powers of Civil Courts in respect of certain matters.
- For the purposes of this Act, an officer appointed under sub-section (1) of Section 46 or the Town Planning Officer or the Board of Appeal shall have the same powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908) in respect of the following matters, 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.[Chapter V-I] [Inserted by Gujarat Act No. 11 of 2014, dated 28.7.2014.] Special Provisions for Local Area Plan
