Section 43 in The United Provinces Agricultural Tenants (Acquisition of Privileges) Rules, 1949
43.
(1)In the hearing and disposal of applications under sections 3 and 12 of the Act, the Assistant Collector shall follow the procedure and possess the powers followed or possessed by an Assistant Collector on the occasion of any proceeding under the United Provinces Land Revenue Act, 1901 in respect of the following matters:(a)the enforcing of the attendance of witnesses, and examining them on oath or affirmation or otherwise;(b)the compelling of the production of document;(c)the punishing of persons guilty of contempt; and(d)service of notice.(2)The procedure to be followed in appeals shall be the same as provided in the Revenue Court Manual for Uttar Pradesh for appeals under the United Provinces Tenancy Act, 1939.
