Section 52D in The Jammu and Kashmir Forest Act, 1987 (1930 A.D.)
52D. Powers of the Authority.
- The authority shall, for purposes of holding inquiry for determining the extent of advantage or benefit or value thereof or the amount of compensation, as the case may be, under section 52-B, have all the powers of a civil court while trying a suit under the Code of Civil Procedure, Samvat 1977, in respect, of the following matters, namely(a)summoning and enforcing the attendance of any person or witness and examining him on oath or solemn affirmation ;(b)requiring the discovery or production of any document relating to the subject matter of inquiry ;(c)receiving evidence on affidavits ;(d)requisitioning any public record or copy thereof relating to the subject matter of inquiry from any court or office ; and(e)issuing commissions for examination of witnesses, documents or other books of accounts relating to the subject matter of inquiry.(2)The authority shall also have power to issue a commission to such person as it considers fit for local investigation which may be requisite or proper for the purpose of elucidating any matter which is the subject of inquiry or of ascertaining the market value of any property.(3)The person directed to execute a commission for any purpose under this section shall have all the powers of a commissioner appointed by a Civil Court in pursuance of the provisions of Order XXVI of the Code of Civil Procedure, Samvat 1977.(4)The authority' shall have the power to pass such orders as it thinks fit for the seizure, attachment,management, preservation, interim custody or sale of any forest produce or timber (wherever it may be in the State) which may be the subject matter of proceedings before it including the appointment of a receiver for any of the aforesaid purposes.
