 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
14. Recording of evidence. - ( 1) For the purpose of making any order which it is empowered to make under this Act, the Bank may request a District Magistrate 4 *** to record or to have recorded the whole or any part of such evidence as any person whose evidence the Bank requires may produce. A District Magistrate sorequested may himself record, or may direct any Magistrate of the first class subordinate to him or any Magistrate of the second class subordinate tohim and empowered in this behalf by gereral or special order of the State Government to record the evidence, and shall forward a copy thereof to the Bank. (2) For the purpose of making a vesting order under this Act the Bank may direct one of its officers to record the evidence of any person whose evidence the Bank requires or may receive evidence upon affidavit. (3) A Magistrate or an officer of the Bank acting in pursuance of this section may administer an oath to any witness examined by him. (1) Subs. by Act 6 of 1949, s. 6, for "the Central Government" (w.e.f. 1-4-1949). (2) Subs. by Act 57 of 1956, s. 8, for "Part a States and Part C States" (w.e.f. 15-10-1956). (3) Subs. s. 8, ibid., for "those States" (w.e.f. 15-10-1956). (4) The words and letter "or in a Part B State the Political Agent" omitted by s. 9, ibid. (w.e.f. 15-10-1956).    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back