Section 4(4) in Jammu and Kashmir Wakafs Act, 2001
(4)The Special Officers in making such inquires shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, Samvat 1977 (Act X of Samvat 1977) in request of the following matters, namely :-(a)summoning and examining witnesses ;(b)requiring the discovery and production of any document ;(c)requisitioning any public record from any court or office ;(d)issuing commissions for the examination of witnesses and accounts ;(e)making any local inspection or local investigation ; and(f)other matter which may be prescribed.
