Section 19(3) in Uttar Pradesh Dacoity Affected Areas Act, 1983
(3)For the purposes of enquiry under sub-section (2), the Special Court shall have the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 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 commissions 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 an order passed by it ex parte;(h)any other matter which may be prescribed.
