Section 35(2) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(2)Notwithstanding anything contained in any other law for the time being in force, while exercising the powers under sub-section (1), the Authority shall have the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977 while trying a suit, in respect of the following matters and the proceeding will be deemed judicial proceedings under section 228 of Code of Criminal Procedure Samvat, 1989, namely :-(i)the discovery and production of books of account and other documents, at such place and at such time as may be specified by the Authority ;(ii)summoning and enforcing the attendance of persons and examining them on oath ;(iii)issuing commissions for the examination of witnesses or documents:(iv)any other matter which may be prescribed.
