Section 16 in Jammu and Kashmir Underground Public Utilities (Acquisition of Rights of User in Land) Act, 2014
16. Competent Authority to have certain powers of Civil Court.
- The competent authority shall have, for the purposes of the Act, all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, Samvat 1977 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 any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any court or office; and(e)issuing commission for examination of witness(es).
