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State of Uttar Pradesh - Section

Section 194 in The U.P. Land Revenue Act, 1901

194. Procedure in case of non-compliance with summons. -

If any person, on whom a summons to give evidence or produce a document has been served, fails to comply with the summons, the officer by whom the summons has been issued may exercise the powers conferred on Civil Courts by Order XVI, Rules 10 to 13, 17 and 18 of the Code of Civil Procedure, 1908.