Section 12(1) in Kannan Devan Hills (Resumption of Lands) Act, 1971
(1)The Land Board and the Collector shall, for the purpose of exercising any power conferred by or under this Act, have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person and examining him on oath ;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavit;(d)issuing commissions for the examination of witnesses or for local investigation;(e)inspecting any property or thing concerning which any decision has to be taken; and(f)any other matter which may be prescribed ;
