43. Inquiries to be held summarily.- (1) The person authorized under sub-section (2) of section 11 shall, if he desires to make any inquiry, make the inquiry in the manner provided for holding a summary inquiry under the Bombay Land Revenue Code, 1879 (Bom. V of 1879), and all the provisions contained in the said Code relating to the holding of a summary inquiry shall, so far as may be, apply.
(2)Such person as well as the Board shall have the same powers for summoning and enforcing the attendance of any person and examining him on oath and compelling the production of documents as are vested in the revenue officers under the Bombay Land Revenue Code, 1879 (Bom. V of 1879).
