97. Powers of Deputy Collector as to production of documents and attendance of witnesses.
- For the purposes of any inquiry under this Act, the Deputy Collector shall, in addition to the powers specifically conferred upon him by this Act, have the powers conferred by [sections 30, 31 and 32 of, and Orders XI, XII, XIII and XVI in Schedule I to, the Code of Civil Procedure, 1908,] [Words and figures substituted by Bengal Act 1 of 1939.] for compelling the production of documents and enforcing the attendance of witnesses.
