Section 26B(5) in U.P. Urban Planning and Development Act, 1973
(5)The Tribunal shall for the Purpose of deciding a claim under this section, have the same powers as are vested in a Civil Court under the Code of Civil Procedure,1908 while 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)Receiving evidence on affidavits;(c)Inspecting any immovable Property or its locality, or issuing commission for the examination of witnesses or documents of local investigation.(d)Requiring the discovery and production of documents.(e)Recording a lawful agreement, compromise or satisfaction and making an order in accordance therewith:(f)Any other matter which may be prescribed.
