Section 12 in The Requisitioning and Acquisition of Immovable Property Rules, 1953
12. Summoning of persons and witnesses and production of documents.
- -An order under section 12 of the Act summoning and enforcing the attendance of any person and examining him on oath or requiring the discovery and production of any document shall be issued in Form "B". An order requisitioning public records from any Court or office shall be issued in Form "C", while an order issuing commissions for examination of witnesses shall be in Form "D".
