- In holding an inquiry under this Act, the Mamlatdar shall maintain a record of the proceeding before him containing material averments made by the parties interested, material facts of the evidence and his decision and the reasons thereof. The Mamlatdar shall, for the purposes of this inquiry, have all the powers of a Civil Court under the Code of Civil Procedure, 1908, relating to-(a)proof of facts by affidavits,(b)the enforcing of the attendance of any persons and his examination on oath,(c)the enforcing of production of documents, and(d)the issuing of commissions.
