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State of Bihar - Section

Section 49 in The Bengal Drainage Act, 1880

49. Powers for taking evidence.

- The Commissioners, the Commissioner of the Division and every officer appointed by the [State] [Substituted by Adaptation of Laws Order.] Government under Section 33, shall have the powers conferred on Civil Courts by the Code of Civil Procedure for compelling the attendance of witnesses and the production of evidence, and for examining witnesses in any inquiry or appeal which they or he may be empowered to make or entertain under the provisions of this Act.