Section 9(5) in Sivagiri Mutt (Emergency Provisions) Act, 1997
(5)The Tribunal shall, for the purpose of resolving any dispute under this section, have 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, inspection and production of documents;(c)recording evidence on oath, requisitioning any public record from any court or office;(d)issuing commissions for the examination of witnesses or document;(e)such other matters as may be prescribed.
