Section 146 in Telangana Land Revenue Act, 1317 F.
146. Power to issue summons for evidence and producing document etc.
- Every Revenue officer not lower in rank than a Peshkar of a Tahsil, [the Assistant Settlement Commissioner] [Substituted for the words 'Madadgar Nazim Paimaish Bandobast or Madagar Nazim Land Records' (the Assistant Commissioner of Survey Settlement or the Assistant Commissioner of Land Records) by A.P.A.O. 1957.] may issue summons to any person to be examined as a party or to give evidence as a witness or to produce any document or article, as the case may be, for the purposes of an enquiry which he is empowered to make. Such officer shall have all the powers which are vested in a Civil Court under the [Code of Civil Procedure, 1908,(Central Act 5 of 1908.)] [Substituted for the expression 'Hyderabad Civil Procedure Code' by the A.P.A.O. 1957.] to compel the attendance of person to whom summons has been issued or the production of document or other article.Every person to whom summonses have been issued shall attend either in person or by an agent as may be directed in the summons and state the truth upon any subject respecting which his statement or evidence is recorded and produce such document and articles as may be required.
