Section 27 in The Punjab Development of Damaged Areas Act, 1951
27. Power to summon the witnesses.
(1)For the purposes of enquiries under this Act the Collector and the Tribunal shall have power to summon and enforce the attendance of witnesses, the parties interested or any of them, and to compel the production of documents by the same means and, so far as may be applicable, in the manner provided in the case of Civil Courts under the Code of Civil Procedure, 1908.(2)All proceedings of the Tribunal shall take place in open court, and all persons entitled to practise as legal practitioners in any Civil Court in the State shall be entitled to appear, plead and act in such proceedings.
