Section 20 in The Haryana Ceiling of Land Holdings Act, 1972
20. Officers holding enquiries to have powers of civil courts.
- Any officer or authority hearing an appeal or a revision under this Act shall have the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), relating to -(a)proof of facts by affidavits;(b)enforcing attendance of any person and his examination on oath;(c)production of documents;(d)issue of commission;and every such officer or authority shall be deemed to be a civil court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, 1898. (Central Act 5 of 1898)
