Section 658(1) in Greater Hyderabad Municipal Corporation Act, 1955
(1)For the purposes of any inquiry or proceeding under this Act, the Judge may summon and enforce the attendance of witnesses and compel them to give evidence and compel the production of documents, by the same means and, as far as is possible, in the same manner as is provided in the case of the Small Causes Court by the [the Telangana Small Causes Court Act, 1330 F (Act VI of 1330 F).] [Adapted by G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] and in all matters relating to any such inquiry or proceeding the said Judge shall be guided generally by the provisions of the said Act so far as the same are applicable.
