Section 14 in State Land Acquisition Act, 1990 (1934 A.D.)
14. Power to summon and enforce attendance of witnesses and production of documents.
- For the purpose of enquiries under this Act, the Collector shall have power to summon and enforce the attendance of witnesses including the parties interested or any of them, 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 law in force in the State, for the time being, relating to the procedure in civil actions.
