Section 4(2) in West Bengal Escheats and Forfeitures Act, 2012
(2)The enquiry held under sub-section (1) shall be of summary nature and for the purpose of such enquiry the Competent Authority may summon and examine on oath any person and may compel production of any document or thing. He shall have all the powers of a civil court but shall not be bound by the provisions of the Code of Civil Procedure (5 of 1908) and shall be entitled to regulate the proceedings before him in accordance with the provisions of natural justice.
