Section 8 in The Gujarat Public Premises (Eviction of Unauthorised Occupants) Act, 1972
8. Power of competent authorities.
- A competent officer shall for the purpose of holding any inquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908) when trying a suit in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)any other matter which may be prescribed.
