Section 39(2) in The West Bengal Premises Tenancy Act, 1997
(2)The Controller shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, for the purposes of -(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of document;(c)issuing commission for examination of witness;(d)issuing commission for local investigation;(e)such other matters as may be prescribed.
