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NCT Delhi - Section

Section 48 in The Delhi Land Revenue Act, 1954

48. Procedure in case of non-compliance with summons.

- If any person, on whom a summons to give evidence or produce a documents has been served, fails to comply with the summons, the officer by whom the summons has been issued may exercise the powers conferred on Civil Courts by Order XVI, Rules 10 to 13, 17 and 18 of the Code of Civil Procedure, 1908.