Section 30 in The M.P. Nagariya Sthawar Sampatti Kar Adhiniyam, 1964
30. Power to take evidence on oath.
- The Property Tax Commissioner or any person appointed to assist him under Section 3 shall, for the purposes of this Act, have the same powers as are vested in a Court under the Code of Civil Procedure, 1908, while trying a suit in respect of the following matter, namely,-(a)enforcing attendance of any person examining him on oath or affirmation;(b)compelling the production of any document;(c)issuing commission for the examination of any witness; and(d)passing such interim orders as may be necessary to meet the ends of justice.and any proceeding before the Property Tax Commissioner or any person appointed to assist him under Section 3 shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of the Indian Penal Code, 1866 (XIV of 1860), and also for the purposes of Section 196 of the said Code.
