Section 12 in The Haryana Requisitioning and Acquisition of Movable Property Act, 1975
12. Competent authority and Government to have certain powers of Civil Court.
- The competent authority or the Government, while holding an enquiry, shall have all 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 and production of any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any court or office;(e)issuing commissions for examination of witness.
