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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of West Bengal - Subsection

Section 48(8) in The West Bengal Non-Agricultural Tenancy Act, 1949

(8)For the purpose of an inquiry under this section the Collector shall have power to summon and enforce the attendance of witnesses, and compel the production of documents in the same manner as is provided in the case of a Court under the Code of Civil Procedure, 1908.