Section 34(2) in The Jammu and Kashmir Development Act, 1970
(2)The arbitrator shall, for the purpose of determining any matter referred to him, have the same powers as are vested in a civil court under the Code of Civil Procedure, Svt. 1977 when 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)administering to any party to the arbitration such interrogatories as may, in the opinion of the arbitrator, be necessary.
