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State of Bihar - Section

Section 82 in Bengal Embankment Act, 1882

82. Powers of Collector and Commissioner on inquiry and appeal.

- In any inquiry or appeal held under this Act, the Collector and the Commissioner shall respectively have the same powers as those conferred on Courts by the [Code of Civil Procedure (14 of 1882)] [See now, C.P.C., 1908.] of summoning and examining witnesses and compelling the production of document.