Section 33 in The Bengal Tanks Improvement Act, 1939
33. Power to enforce attendance of witnesses and production of document.
- For the purposes of an inquiry under this Act the Collector shall have power to summon and enforce the attendance of witness, including any of the persons interested in the tank [or in the land adjoining such tank] [Words inserted by W.B. Act 24 of 1948.] and to compel the production of document by the same means and,so far as may be, in the same manner as is provided in case of a Civil Court under the Code of Civil Procedure, 1908.
