Section 326(2) in The M.P. Municipalities Act, 1961
(2)The Officer holding such inquiry shall, for the purposes thereof, have the powers which are vested into a Court under the Code of Civil Procedure, 1908 (V of 1908), in respect of the following matters ;-(a)discovery and inspection;(b)enforcing the attendance of witnesses; and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining the witnesses on oath;(c)granting adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commission for examination of witnesses,and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be Civil Court within the meaning of Sections 480 and 482 of the Code of Civil Procedure, 1898 (V of 1898).Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall be limits of Madhya Pradesh State.
