Section 16(4) in The Uttar Pradesh Gangsters And Anti-Social Activities (Prevention) Act, 1986
(4)For the purpose of inquiry under sub-section (3), the Court shall have the power of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Act No. V of 1908), 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)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office;(e)issuing commission for examination of witnesses or documents;(f)dismissing a reference for default or deciding it ex parte;(g)setting aside an order of dismissal for default or ex parte decision.
