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[Cites 0, Cited by 0] [Section 28] [Entire Act]

State of Telangana - Subsection

Section 28(2) in Telangana Town-Planning Act, 1920

(2)An arbitrator shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908, (Central Act 5 of 1908). for the purpose of taking evidence on oath and of enforcing the attendance of witnesses and compelling the production of documents and material objects.