Section 109(3) in The Chhattisgarh Municipal Corporation Act, 1956
(3)For the purposes of the inquiry referred to in sub-section (2), the Commissioner may himself record, or may request any magistrate of the first class or record or to have recorded, the whole or any part of such evidence as the parties may produce. The Magistrate to whom such request has been made may himself record the evidence or may direct any Magistrate subordinate to him to record the evidence and shall forward the record of such evidence to the Commissioner.
