Section 4(3) in Tamil Nadu Vanniyakula Kshatriya Public charitable Trusts and Endowments (Protection and maintenance) Act, 2018
(3)The Survey Officer shall, while making any enquiry, have the same powers as are vested in a civil court under the code of civil Procedure, 1908 (Central Act V of 1908) in respect of the following matters, namely:-(a)summoning and examining any witness;(b)requiring the discovery and production of any document;(c)requisitioning any public record from any Court or office;(d)issuing commissions for the examination of any witness or accounts;(e)making any local inspection or local investigation;(f)such other matters as may be prescribed.
