LexSection 28H — Powers of eviction officers.
The Airports Authority of India Act, 1994
1 [ 28H. Powers of eviction officers. --An eviction officer shall, for the purpose of holding any inquiry into this Chapter, have the same powers, as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while trying a suit in respect of the following matters, namely:-- (a) summoning and enforcing the attendance of any person and examining him on oath; (b) requiring the discovery and production of documents; (c) any other matter which may be prescribed.]Open in Lexace · Ask the AI about this section