Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Odisha - Subsection

Section 72(2) in The Orissa Town Planning and Improvement Trust Act, 1956

(2)The arbitrator shall have all the powers of a Civil Court under the Code of Civil Procedure, V of 1908 for the purpose of taking evidence on oath and enforcing the attendance of witnesses and compelling the production of documents and other material objects.