Section 13 in The West Bengal Agricultural Lands And Fisheries (Acquisition And Resettlement) Act, 1958.
13. Powers of Court. -
The Collector or the Commissioner may, for the purpose of carrying out any of his functions under this Act, exercise such powers as are vested in a Civil Court in respect of-(a)the summoning and enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents;(c)issuing commissions for the examination of witnesses; and(d)inspecting any property or thing concerning which any question may arise.
