Section 10 in The Maharashtra Religious Endowments (Reconstruction on Resettlement Sites) Act, 1970
10. Officers holding inquiries to have powers of civil court.
- In holding inquiries for the purpose of this Act, the officer or authority holding the same shall have the same powers as are vested in courts in respect of the following matters under the Code of Civil Procedure, 1908, in trying a suit:-(a)proof of facts by affidavits,(b)summoning and enforcing the attendance of any person and examining him on oath.(c)compelling the production of documents.(d)issuing of commissions.
