Section 227(1) in Maharashtra Land Revenue Code, 1966
(1)Every Revenue or Survey Officer not below the rank of an Aval Karkun or a District Inspector of Land Records in their respective departments shall have power to summon any person whose attendance he considers necessary either to be examined as a party or to give evidence as a witness, or to produce documents for the purposes of any inquiry which such Officer is legally empowered to make. A summon to produce documents may be for the production of certain specified documents for or the production of all documents of a certain description in the possession of the person summoned.
