(7)The Tahsildar and the Revenue Divisional Officer shall, for the purposes of the proceeding under this Section, have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908, in respect of the following matters, namely, -(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 affidavit;(d)issuing commissions for the examination of witness, or for local investigation; and(e)any other matter which may be prescribed.
