Section 224C(4)(b) in The U.P. Municipalities Act, 1916

[Cites 0, Cited by 0] [Section 224C(4)] [Section 224C] [Entire Act]

State of Uttar Pradesh - Subsection

Section 224C(4)(b) in The U.P. Municipalities Act, 1916

(b)The Special Officer shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters

(i)enforcing the attendance of any person and examining him on oath;

(ii)compelling the production of documents; and

(iii)issuing commissions for the examination of witnesses.

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State of Uttar Pradesh - Subsection

Section 224C(4)(b) in The U.P. Municipalities Act, 1916