Section 43 in The Jammu and Kashmir Consolidation of Holdings Act, 1962
43. Power to enforce attendance of witnesses in certain matters.
- The [Financial Commissioner, Director of Consolidation,] [Substituted by Act VI of 1973, Section 5.] Deputy Director of Consolidation, Settlement Officer (Consolidation), [Consolidation Tehsildar and Consolidation Naib-Tehsildar] [Substituted by Act XXVI of 1969.] shall have all such powers and rights and privileges as are vested in a Civil Court on the occasion of any action in respect of the following matters(a)enforcing of the attendance of witnesses and examining them on oath, affirmation or otherwise and the issue of a commission or request to examine witnesses abroad ;(b)compelling anyone for the production of any documents ;(c)punishing of persons guilty of contempt and a summons signed by such officer may be substituted for and shall be equivalent to any formal process capable of being issued in any action by a Civil Court for enforcing the attendance of a witness and compelling the production of a document.
