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[Cites 0, Cited by 0] [Section 5A(5)] [Section 5A] [Entire Act]

State of West Bengal - Subsection

Section 5A(5)(ii) in West Bengal Estates Acquisition Act, 1953

(ii)in conducting such enquiry the State Government and any officer to whom any powers have been delegated under sub-section (4), shall have all the powers of a civil court for the purposes of taking evidence, administering oaths, enforcing the attendance of witnesses and compelling the production of documents and shall be deemed to be a civil court within the meaning of sections 480, 481 and 482 of the Code of Criminal Procedure, 1898 (Act No. 5 of 1989).