(1)The provisions of Sections 149 and 150 of the Andhra Pradesh (Telangana Area) Land Revenue Act, 1317 E shall apply to the recording of evidence and of decisions at inquiries held under this Act.(2)For the purposes of any such inquiry the Tahsildar, Tribunal and Collector may exercise all or any of the powers conferred on Civil Court by the [Code of Civil Procedure, 1908] [Substituted by Andhra Pradesh 9 of 1961.] including the power to award costs.
