Section 251(1) in Telangana Panchayat Raj Act, 2018
(1)The Commission shall determine their procedure and in the performance of their functions shall have all the powers of a Civil Court under the code of Civil Procedure, 1908, (Central Act v of 1908) while trying a suit in respect of the following matters, namely:-(a)summoning and enforcing the attendance of witnesses;(b)requiring the production of any document;(c)requisitioning any public record from any court or office.
