Section 261(2) in The Gujarat Municipalities Act, 1963
(2)The officer holding such inquiry shall for the purposes thereof have the powers which are vested in 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 deposits of their expenses,(c)compelling the production of documents,(d)examining witnesses on oath,(e)granting adjournments,(f)reception of evidence taken on affidavit, and(g)issuing commission for the 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 of the Code of Criminal Procedure, 1898 (V of 1898).Explanation. - For the purpose of enforcing the attendance of witnesses the local limits of such officer's jurisdiction shall be the limits of the State of Gujarat.
