Section 33 in Bihar Land Reforms (Fixation of Ceiling Area and Acquisition of Surplus Land) Act, 1961
33. Authorities under this Act to have powers of Civil Court.
- The Board of Revenue, the Appellate Authority and the Collector shall have the same powers in making enquiries under this Act, as are vested in a Court under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit, namely :-(a)Admission of evidence by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)award of cost.
