Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Assam - Section

Section 49 in The Bengal Public Demands Recovery Act, 1913

49. Officers to have powers of Civil Court for certain purposes.

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