Section 10(2) in Madhya Pradesh Prakoshtha Swamitva Rules, 2019
(2)In discharging his functions under the Act, the competent authority will have the powers of a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908), while trying a suit, in respect of the matters specified in sub-section (2) of section 34 of the Act.
