Section 115 in The Bihar (Coal Mining) Area Development Authority Act, 1986
115. Power to compel attendance of witnesses.
- For the purpose of this Act, any prescribed authority appointed under the provisions of this Act or an officer appointed under section 56 (1) or the tribunal may summon and enforce the attendance of witnesses including the parties interested or any of them and compel them to give evidence and compel the production of documents by the same means and, as far as possible, in the same manner as is provided in the case of a Civil Court by the Code of Civil Procedure, 1908.
