Section 18 in Gujarat Rural Debtors' Relief Act, 1976
18. Powers of debt settlement officers in inquiries.- In making inquiries under this Act, a debt settlement officer shall have the same powers as are vested in courts in respect of the following matters under the Code of Civil Procedure, 1908, in trying a suit, namely:-
(a)proof of acts by affidavits;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of books of accounts and other documents.
