Section 6(3) in Uttar Pradesh Muslim Waqfs Act, 1960
(3)The Commissioner shall while making any inquiry, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 in respect of the following matters, namely-(a)summoning and examining any witness;(b)requiring the discovery and production of any document;(c)requisitioning any public record from any court or office;(d)issuing commissions for the examination of accounts and witnesses ;(e)making any local inspection or local investigation; and(f)any other matter which may be prescribed by the State Government.
