Section 72 in Maharashtra Hereditary Offices Act, 1874
72. Evidence to be taken.
(1)It shall be lawful for the Collector or other officer conducting an investigation under this Act to take evidence, and in sections 193 and 228 of the [Indian Penal Code] [Central Acts] the words "judicial proceeding" shall be taken to include any proceeding under this Act.(2)Every person who shall have been summoned to give evidence or to produce any document in his possession, by the Collector or other officer conducting an investigation under this Act, shall be legally bound to attend, or to produce such documents.
