Section 14 in The Haryana Relief of Agricultural Indebtedness Act, 1989
14. Power of Board to summon, etc.
- The Board may exercise all such powers connected with the summoning and examining of parties and witnesses and with the production of documents as are conferred on civil Courts by the Code of Civil Procedure, 1908 (Central Act 5 of 1908), and every proceeding before the Board shall be deemed to be a judicial proceeding.
