Section 9(1) in The Orissa (Scheduled Areas) Debt Relief Regulation, 1967
(1)In respect of proceedings under this Regulation the Debt Relief Court shall, so far as is practicable, have the same powers and shall follow the same procedure as if it were a Court of original civil jurisdiction and subject to the provisions of this Regulation shall have the same powers as are vested in Civil Courts under the Code of Civil Procedure, 1908 (5 of 1908) when trying a suit and in particular in respect of the following matters namely :(a)joining any necessary or proper parties;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)completing the production of documents;(d)issuing commission for the examination of witnesses; and(e)proof of facts by affidavits or oral evidence.
