239A. [ Powers of officers. [Section 239-A to 239-C inserted by the Amendment Act 1 of 1997.]
- The Officers appointed under this Act, viz, the Director, the Chief Executive Officer, the Deputy Director and the Block Development Officer, shall have the same powers in making inquiries under this Act and the rules framed thereunder as are vested in courts in respect of the following matter under the Code of Civil Procedure, 1908, in trying any petition or appeal, namely:-(a)proof of facts by affidavit;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents;(d)awarding costs.
