Section 24 in The Gujarat Panchayats, Municipalities, Municipal Corporations and State Tax on Professions, Trades, Callings and Employments Act, 1976
24. Power to enforce attendance, etc.
- All authorities under this Act, shall, for the purposes of this Act, have the same powers as are vested in court under the Code of Civil procedure, 1908, while trying a suit, in respect of enforcing the attendance of and examining, any person on oath or affirmation or for compelling the production of any document.
