Section 36 in The Jammu and Kashmir Housing Board Act, 1976
36. Power of and procedure before the Tribunal.
(1)In making inquiries the Tribunal shall have and exercise the same powers as are vested in a Civil Court in respect of-(a)proof of facts by affidavits ;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.(2)In all proceedings before the Tribunal, shall follow the procedure as may be prescribed by rules made by the Government in this behalf.(3)Every order made by the Tribunal for the payment of money except that for the recovery of which provision has been made in section 29 and for the delivery of the possession or removal of any structure shall be enforced by the District Court in the Jurisdiction of which the land comprised in the housing scheme is situated as if it was the decree of the said court.(4)The proceedings before the Tribunal shall be deemed to be judicial proceedings within the meaning of section 193 and 228 of the Ranbir Penal Code.
