Section 45 in Administration of Evacuee Property Act, 1950
45. Powers of the Custodian while holding inquiry.
- For the purposes of holding and inquiry under this Act, the Custodian shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (Act V of 1908), when trying a suit, in respect of the following matters, namely :--(a)enforcing the attendance of any person and examining him on each ;(b)compelling the discovery and production of documents ;(c)any prescribed matter ;and the inquiry by the Custodian shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code (Act XLV of 1860), and the Custodian shall be deemed to be a court within the meaning of sections 480 and 482 of the Code of Criminal Procedure , 1898, (Act V of 1898).
