Section 13 in Andhra Pradesh (Andhra Area) Inams (Abolition And Conversion Into Ryotwari) Act, 1956
13. Tahsildar, Revenue Court and Collector to have powers of a Civil Court in certain matters:.
- The Tahsildar, the Revenue Court and the Collector shall have the powers of a Civil Court 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 persons and examining them on oath.(b)requiring the discovery or production of documents,(c)receiving evidence on affidavits, and(d)issuing commissions for inspection of lands and for examination of witnesses or documents.
