62. Power of Collector in certain proceedings under the Act
. - For the purposes of every enquiry made and proceeding taken under this Act, the Collector or any other Revenue Officer authorised by him in this behalf shall have power to summon and enforce the attendance of and examine parties and witnesses and compel the production of documents, and for all or any of these purposes may exercise all or any of the powers conferred on a Civil Court by the [Code of Civil Procedure, 1882] [See now the Code of Civil Procedure 1908 (Act 5 of 1908), India Code, Volume II.], and every such inquiry shall for the purposes of the [Indian Penal Code] [India Code Volume III.], be deemed to be a judicial proceeding.
