(1)The Collector, for the purposes of inquiries under Sections 4, 5, 6 and 7, a Claims Officer, for the purposes of inquiries under Section 16, a Compensation Officer, for the purposes of inquiries under Chapter V and VI, a Tribunal for the purposes of inquiries under Sections 12, 25 and 31, and the Commission for the purposes of inquiries under Section 34 shall have power to summon and enforce the attendance of witnesses or of any person having an interest in the subject matter of such inquiry and to compel the production of documents by the same means and, so far as may be, in the same manner as is provided in the case of a Civil Court under the Code of Civil Procedure, 1908 (5 of 1908).
