Section 68 in The Hyderabad Court of Wards Act, 1350 F
68. Power to compel attendance of witnesses.
- In holding any inquiry under this Act, the [Collector] [Substituted by A.O., 1956.] or a person authorised shall have the powers vested in a Civil Court [under the Code of Civil Procedure, 1908 (Central Act V of 1908)] [Substituted by A.O., 1956.].
