(1)For the purposes of every inquiry to be made, or direction to be given, in pursuance of any of the provisions of this Act, the Deputy Commissioner may exercise all or any of the powers of a civil court under the Code of Civil Procedure, 1908, in force mutatis mutandis in the State.(2)For the purpose of protecting the property, or any part thereof, of any land-holder, pending an inquiry under sub-section (1) of section 11, the Deputy Commissioner may subject to the direction and control of the Court of Wards, take possession thereof and appoint a manager and such care-takers in respect thereto as he may deem fit.
