Section 15 in The Kosi Area (Restoration of Lands to Raiyats) Act, 1951
15. Collector to be vested with certain powers under the Code of Civil Procedure.
- The Collector when acting under any of the provisions of this Act, shall have the same powers as are vested in a Court under the Code of Civil Procedure, 1908, in respect of enforcing the attendance of any person and examining him on oath or affirmation and compelling the production of documents.
