Section 14 in Madhya Pradesh Bhumigat Pipe Line, Cable Evam Duct (Bhumi Ki Upyokta Ke Adhikaron Ka Arjan) Adhiniyam, 2012
14. Competent Authority to have certain powers of civil court.
- The competent authority shall have for the purpose of this Act, all the powers of a civil court while trying a suit under the Code of Civil Procedure,1908 (No. 5 of 1908) 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 any document;(c)receiving of evidence on affidavits;(d)requisitioning any public record from any court or office;(e)issuing commission for examination of witnesses.
