Section 15 in Waste Lands (Requisitioning and Utilisation) Act, 1952
15. Powers of court.
- For the purpose of determining any matter under section 4 or 8 of this Act, the Collector may exercise such powers as are vested in a civil court in respect of--(a)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.
