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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Bihar - Subsection

Section 36(2)(h) in Bihar Real Estate (Regulation and Development) Rules, 2017

(h)the Authority shall have the power to summon and enforce the attendance of any person acquainted with the facts and circumstances of the case to give evidence or to produce any documents which in the opinion of the adjudicating officer, may be useful for or relevant to the subject matter of the inquiry, and in taking such evidence, the Authority shall not be bound to observe the provisions of the Indian Evidence Act, 1872 (11 of 1872);