Section 57A(5) in The Orissa Land Reforms Act, 1960
(5)The Tribunal shall while holding an inquiry under this section, have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908), 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 documents;(c)reception of evidence on affidavits;(d)requisition any public record from any Court or office;(e)issuing commission for examination of witnesses.
