Section 19 in The Bengal Land Revenue Assessment (Resumed Lands) Regulation, 1819
19. [ Collector's authority to summon, witnesses and administer oath. [Extended by Bengal Reg. 7 of 1822, Section 19 (2).]
- First - The Collectors and other officers exercising the powers of [Collectors] are hereby authorized to summon witnesses and [administer oaths,] [As to oaths, see Act 10 of 1873.] or cause the execution of solemn declarations in lieu thereof, in all cases brought before them under this Regulation.] [* * * *] [Portion repealed by Act 16 of 1874 is omitted.][* * * * *] [Clause 2 repealed by Act 12 of 1873.][* * * * *] [Clause 3 repealed by Act 12 of 1876.]
