Section 25(2) in Tripura Buildings (Lease and Rent Control) Act, 1975
(2)The Accommodation Controller, the Rent Control Court or the appellate authority may summon and examine suo moto any person whose evidence appears to it to be material ; and it shall be deemed to be a civil court within the meaning of section 345 and 346 of the Code of Criminal Procedure, 1973 (2 of 1974).
