Section 4A(1) in The Jammu and Kashmir Representation of the People Act, 1957
(1)The Delimitation Commission shall determine its procedure and shall in the performance of its functions have all the powers of a Civil Court under the Code of Civil Procedure, Svt. 1977, while trying suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of witnesses ;(b)requiring the production of any document ; and(c)requisitioning any public record from any court or office.
