Section 27 in The Assam Consolidation of Holdings Act, 1960
27. Enquiry Officers to have power of Civil Courts for enforcing attendance.
- Any officer or authority holding an enquiry or hearing an appeal under this Act shall have the powers of a Civil Court under the Code of Civil Procedure, 1908 in respect of (a) enforcing attendance and examination on oath, (b) compelling production of documents, and (c) issue of commission.
