Section 14(8) in The Coal Bearing Areas (Acquisition And development) Act, 1957
(8)[ The Tribunal, in the proceedings before it, shall have all the powers which a civil court has while trying a suit under the Code of Civil Procedure, 1908, (5 of 1908), in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any person and examining him on oath(ii)requiring the discovery and production of any document(iii)reception of evidence on affidavits;(iv)requisitioning any public record from any court or office; and(v)issuing commissions for examination of witnesses.]
