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[Cites 0, Cited by 0] [Section 64] [Entire Act]

Bengal Presidency - Subsection

Section 64(3) in Calcutta Improvement Act, 1911

(3)For the purpose of determining any matter referred to it under subsection (1), the Tribunal shall have all the powers with regard to witnesses, documents and costs which it would have if the Land Acquisition Act, 1894, as modified by section 71 of this Act, were applicable to the case.