(1)The Highway Authority or the officer authorized by the State Government in this behalf shah, if he desires to make any inquiry for the purposes of this Act, make the inquiry in the manner provided for holding a summary inquiry under the Bombay City Land Revenue Act, 1876, or the Bombay Land Revenue Code, 1879, [or under any law relating to land revenue in force in any part of the State] [These words were inserted by Maharashtra 42 of 1965, Section 9.] and all the provisions contained in the said Act or Code [or law] [These words were inserted by Maharashtra 42 of 1965, Section 10(a)(i).] relating to the holding of a summary inquiry, shall, so far as may be, apply;[Provided that, where in any such law, there is no provision for holding inquiry in a summary manner, such inquiry shall be held in such other manner as is provided in that law.] [This proviso was added by Maharashtra 42 of 1965, Section 10(a)(ii).](2)The Highway Authority and an officer authorized by the State Government or the Highway Authority under this Act shall have the same powers for summoning and enforcing the attendance of any person and examining him on oath and compelling the production of documents as are vested in the revenue officers under the Bombay City Land Revenue Act, 1876, or the Bombay Land Revenue Code, 1879 [or under any law relating to land revenue in force in any part of the State] [These words wore added by Maharashtra 42 of 1965, Section 10(b).].
