Section 74 in Assam (Temporarily Settled Areas) Tenancy Act 1971
74. Power of enforcing attendance, etc.
- Any officer or authority holding an enquiry or hearing an appeal under this Act, shall have the power of a Civil Court under the Code of Civil Procedure, 1908, in respect of"(a)enforcing attendance of any person and his examination on oath;(b)compelling production of document; and(c)issue of Commission.
