Section 12 in Kerala Private Forests (Vesting and Assignment) Act, 1971
12. Power of Tribunal and custodian.
- The Tribunal and the custodian shall, for the purpose of exercising any power conferred by or under this Act, have all the powers of a civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect, or 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)receiving evidence on affidavit;(d)issuing commissions for the examination of witnesses or for local investigation;(e)inspecting any property or thing concerning which any decision has to be taken;(f)requisitioning of any public record or copy thereof from any Court or office; and(g)any other matter which may be prescribed.
