Section 342(1) in The West Bengal Motor Vehicles Rules, 1989
(1)Without prejudice to the provisions of sub-section (1) of section 169 of the Act every Claims Tribunal may exercise all or any of the powers vested in a Civil Court under the following provisions of the Code of Civil Procedure, 1908 (5 of 1908) as subsequently amended, in so far as they may be applicable, namely, sections 30, 32, 34, 35, 35A, 75 (a) and (e), 76, 77, 94, 95, 132, 133, 144, 145, 147, 148, 149, 151, 152, 153A and 153B and subject to the provisions of the section 174 of the Act.
