Section 29(1) in The M.P. Accommodation Control Act, 1961
(1)The Rent Controlling Authority shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), in any proceeding before it in respect of the following matters, namely:(a)summoning and enforcing the examining him on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for the(d)any other matter which mayand any proceeding before the Rent Controlling Authority shall be deemed to be a judicial proceeding within the meaning of Section 193 and Section 228 of the Indian Penal Code, 1860 (XLV of 1860), and the Rent Controlling Authority shall be deemed to be a civil Court within the meaning of Section 480 and Section 482 of the [Code of Criminal Procedure, 1898 (V of 1898).] [See now Code of Criminal Procedure, 1973 (2 of 1974).]
