Section 326(2) in The Chhattisgarh Municipalities Act, 1961
(2)The Officer holding such inquiry shall for the purposes thereof have the powers which are vested into a Court under the Code of Civil Procedure, 1908 (V of 1908), in respect of the following matters:-(a)discovery and inspection;(b)enforcing the attendance of witnesses; and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining the witnesses on oath;(e)granting adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commission for examination of witnesses;and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be Civil Court within the meaning of Sections 480 and 482 of the [Code of Criminal Procedure, 1898 (V of 1898).] [Now Code of Criminal Procedure, 1973 (2 of 1974).]Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall be the limits of Chhattisgarh State.
