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State of Bihar - Section

Section 34 in Bihar Lift Irrigation Act, 1956

34. Power to summon and examine witness.

- Any officer empowered under this Act to conduct any inquiry may exercise all such powers connected with the summoning and examining of witnesses, and compelling the production of documents as are conferred on Civil Courts by the Code of Civil Procedure (V of 1908); and every such inquiry shall be deemed a judicial proceeding.