Section 9(1) in The Orissa Offices of Village Police (Abolition) Act, 1964
(1)The Collector, Board of Revenue and the other authorities prescribed in accordance with Section 7 shall, for the purposes of this Act have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 (5 of 1908) when trying a suit in respect of-(a)summoning and enforcing the attendance of witnesses and examining them on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavit; and(d)such other matters as may be prescribed.
