Section 90 in Bihar Regional Development Authority Act, 1974
90. The Tribunal to have powers of a Civil Court.
- The Tribunal shall for, the purpose of determining any matter referred to them, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 when trying a suit, 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 documents:(c)administering to any party to a proceeding before the Tribunal such interrogatories as may, in the opinion of the Tribunal, be necessary.
