(1)For the purpose of making any order which it is empowered to make under this Act, the Bank may request a District Magistrate [***] [The words or in a Part B State the Political Agent were omitted by the Public Act (Amendment) Act, 1956 (57 of 1956) Section 9 (15-10-1958)] to record or to have recorded the whole or any part of such evidence as any person whose evidence the Bank requires may produce. A District Magistrate so requested may himself record, or may direct any Magistrate of the first class subordinate to him or any Magistrate of the second class subordinate to him and empowered in this behalf by general or special order of the [State Government] [Substitued for words Provincial Government by A.L.O. 1950] to record the evidence, and shall forward a copy thereof to the Bank.
