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[Cites 0, Cited by 4] [Entire Act]

State of Odisha - Section

Section 58 in The Orissa Public Demands Recovery Act, 1962

58. Officers to have powers of Civil Court of certain purposes.

- Every Collector, Certificate Officer, Assistant Collector, Deputy Collector, Sub-Deputy Collector acting under this Act, shall have the powers of a Civil Court for the purposes of receiving evidence administering oaths, enforcing the attendance of witnesses and compelling the production of documents.