126. Powers of Officers dealing with proceedings under this Act.
- Subject to the provisions of this Act and rules made thereunder, any officer while dealing with proceedings under this Act shall exercise the powers of a Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908) for the purpose of-(a)Summoning and enforcing the attendance of any person and examining him on oath as a witness;(b)requiring the discovery and production of any document or record;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any office;(e)issuing commission for the examination of witness or documents;(f)enforcing of execution orders including an order for restoration of possession as if such orders were decrees of a civil court;(g)remanding any case or proceedings to the officer from whose decree the appeal is preferred, and while such officer shall record the substance of the evidence, if any, taken by him.
