Section 32 in The Rajasthan Zamindari and Biswedari Abolition Act, 1959
32. Powers and procedure of officers.
(1)Any officer or authority holding an inquiry or hearing an appeal or application for review under this Act shall have the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) relating to-(a)proof of facts by affidavits.(b)enforcing attendance of any person and his examination on oath,(c)production of documents, and(d)issuing of commissions,and every such officer or authority shall be deemed to be a civil court within the meaning of Sections 480 & 482 of the Code of Criminal Procedure, 1898 (Central Act 5 of 1898).(2)Save as otherwise provided in this Act or the rules made thereunder every officer or authority acting under this Act shall have and exercise the same powers and shall follow the same procedure as are had and exercisable by, and is laid down for, a revenue court under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955) while trying a suit under that Act.
