Section 74(1) in The Orissa Hindu Religious Endowments Act, 1951
(1)In relation to all proceedings before [the Commissioner], [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w. e. f. 7-6-1978.] or the Assistant Commissioner, the orders in pursuance of which are under the provisions of this Act appealable to the High Court, [the Commissioner] [Substituted vide Orissa Act No. 18 of 1954.], [the Deputy Commissioner] [Inserted vide Orissa Act No. 29 of 1978-w.e.f. 7-6-1978.] or the Assistant Commissioner, as the case may be, shall have the powers vested in a Court under the Code of Civil Procedure, 1908 (V of 1908) when trying a suit in respect of the following matters :(a)discovery and inspection;(b)enforcing the attendance of witnesses, and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence taken on affidavit ; and(g)issuing commissions for the examination of witnessess;and may summon and examine suo motu any person whose evidence appears to him to be material ; and shall be deemed to be a Civil Court within the meaning of Sections 480 and 482 of the Code of Criminal Procedure, 1898 (V of 1898).
