Section 21(7) in The Maharashtra Municipal Councils, Nagar Panchayats And Industrial Townships Act, 1965
(7)For the trial of such petition, the Judge shall have all the powers of a Civil Court including powers in respect of the following matters :-(a)discovery and inspection;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence on affidavit; and(g)issuing commissions for the examination of witnesses;and the Judge may summon and examine suo motu any person whose evidence appears to him to be material. The Judge shall be deemed to be a Civil Court, within the meaning of sections 480 and 482 of the [Code of Criminal Procedure, 1898 (V of 1898).] [See now the Code of Criminal Procedure, 1973 (2 of 1974).]
