Section 255(7) in The New Delhi Municipal Council Act, 1994
(7)Every Appellate Tribunal shall, in addition to the powers conferred on it under this Act, have the same power as are vested in a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (5 of 1908 ) in respect of the following matters, namely:-(a)summoning and enforcing the attendance of persons and examining them on oath;(b)requiring the discovery and inspection of documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copies thereof from any court or office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matter which may be prescribed by rules.and every proceeding of an Appellate Tribunal in hearing or deciding an appeal or in connection with the execution of its order, shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purpose of section 196 of the Indian Penal Code (45 of 1860 ), and every Appellate Tribunal shall be deemed to be a Civil Court for the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973 (2 of 1974 ),
