Section 9 in The Illegal Migrants (Determination By Tribunals) Act, 1983
9. Powers of the Tribunal.
Every Tribunal shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, (5 of 1908.) while trying a suit, in respect of the following matters, namely:--(a)summoning and enforcing the attendance of witnesses and examining them on oath;(b)discovery and production of any document;(c)reception of evidence on affidavits;(d)requisitioning of public records from any court or office;(e)issuing of any commission for the examination of witnesses.
