Section 51(2) in The National Housing Bank Act, 1987
(2)Notwithstanding anything contained in the Code of Criminal Procedure 1973 (2 of 1974), a Magistrate may, if he sees reason so to do, dispense with the personal attendance of the officer of the National Housing Bank filing the complaint but the Magistrate may in his discretion, at any stage of the proceedings, direct the personal attendance of the complainant.
