Section 310(2) in Karnataka Municipalities Act, 1964
(2)The officer holding such inquiry shall, for the purpose thereof, have the powers which are vested in a court under the Code of Civil Procedure, 1908, in respect of the following matters:-(a)discovery and inspection;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence taken on affidavit; and(g)issuing commissions for the examinations of witnesses;and may summon and examine suo motu any person whose evidence appears to him to be material; and shall be deemed to be a civil court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, 1898.Explanation. - For the purpose of enforcing the attendance of witnesses, the local limits of such officer's jurisdiction shall be the limits of the [State of Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 01.11.1973.].
