(1)The Land Board and the Land tribunal constituted under this Act shall have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 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 and production of any document;(c)receiving evidence on affidavit;(d)issuing commissions for the examination of witnesses or for local investigation; and(e)any other matter which may be prescribed.
