Section 20 in Jammu and Kashmir Agrarian Reforms Act, 1976
20. Special powers of officers
The Revenue Officers and the appellate and the revisional authorities, appointed by or under this Act, shall have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, Samvat 1977 in respect of the following matters, namely: (a)summoning and enforcing the attendance of any person and examining him on oath or on solemn affirmation;(b)production and discovery of documents;(c)proof of facts by affidavits; and(d)any other mailer which may be prescribed;and every such officer or authority shall be deemed to be a Civil Court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, Samvat 1989.
