(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).].
