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[Cites 0, Cited by 1] [Section 59] [Entire Act]

State of Punjab - Subsection

Section 59(c) in The Punjab Town Improvement Act, 1922

(c)the president of the tribunal shall have power to summon and enforce the attendance of witnesses, and to compel the production of documents, by the same means and (so far as may be) in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908 [5 of 1908]; and