Section 53(1) in Jammu and Kashmir Wakafs Act, 2001
(1)The Chairman, Tehsil Committee shall for the purpose of the holding any enquiry under this Act have the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977, when 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)requiring the discovery and production of documents ; and(c)any other matter which may be prescribed by the Government.
