Section 79(11)(b) in Mizoram (Land Revenue) Act, 2013

[Cites 0, Cited by 0] [Section 79(11)] [Section 79] [Entire Act]

State of Mizoram - Subsection

Section 79(11)(b) in Mizoram (Land Revenue) Act, 2013

(b)The Tribunal shall have, for the purpose of discharging its functions under this Act, the same powers as vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while disposing of any appeal, in respect of the following matters, namely:-

(i)summoning and enforcing the attendance of any person and examining him on oath;

(ii)requiring discovery and production of documents;

(iii)receiving evidence on affidavits;

(iv)issuing commissions for the examination of witnesses or documents;

(v)reviewing its decisions;

(vi)dismissing any appeal for default or deciding it ex parte;

(vii)setting aside any order of dismissal of any appeal for default or any order passed by it ex parte; and

(viii)any other matter as may be prescribed by rules.

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State of Mizoram - Subsection

Section 79(11)(b) in Mizoram (Land Revenue) Act, 2013