Section 33(5) in Karnataka Krishna Basin Development Authority Act, 1992
(5)The Special Court shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 while trying scheduled disputes. All the powers of the Criminal court under the Code of Criminal Procedure, 1973 while trying scheduled offences and all the powers of Court under the land Acquisition Act, 1894 while trying references under sections 18 and 30 of the Land Acquisition Act, 1894.
