Section 32 in The Gujarat Agricultural Lands Ceiling Act, 1960
32. Powers of Mamlatdar, Tribunal and Collector in making inquiries.
- The Mamlatdar, the Tribunal and the Collector shall have the same powers in making inquiries under this Act as are vested in Courts in respect of the following matters under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit namely.-(a)proof of facts by affidavits ;(b)summoning and enforcing the attendance of any person and examining him on oath; and(c)compelling the production of documents.
