Section 13(1) in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
(1)The prescribed authority or the tribunal shall have the powers of a Civil Court, while trying a suit or executing a decree under the Code of Civil Procedure, 1908 (Act V of 1908), in respect of following matters-(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 affidavits;(d)issued commission for the examination of any witness or document or for the inspection or evaluation of any property or assets comprised in a scheduled undertaking;(e)executing any order made by it;(f)such other matters, if any, as may be prescribed.
