Section 11 in The Tamil Nadu Acquisition of Hoardings Act, 1985
11. Arbitrator to have certain powers of Civil Court.
- The arbitrator, while holding arbitration proceedings under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908) 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 any document or other material object which is producible as evidence,(c)reception of evidence on affidavits,(d)requisitioning any public record or a copy thereof from any Court or office,(e)issuing commissions for the examination of witnesses or documents.
