Section 7 in The Punjab Religious Premises and Land (Eviction and Rent Recovery) Act, 1997
7. Power of Collector.
- The Collector shall for the purpose of holding any inquiry under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, when trying a suit in respect of the following matter namely:-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)any other matter which he may consider necessary.
