Section 14 in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
14. Constitution and powers of Tribunal.-
(1)The Government shall by notification constitute a tribunal consisting of an officer not below the rank of a District judge.(2)For the purpose of deciding any matter under sections 5, 6, 7, 7A, 10 and 13 the Tribunal may require any or all the parties to state their case in respect of such matter and may call upon them to adduce such evidence as may be necessary for the determination of the case.(3)The Tribunal shall have the powers of a Civil Court while trying a suit under the Code of Civil Procedure 1908 (Central Act V of 1908) in respect of the following matters:-(a)summoning and enforcing attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents;(e)such other matters as may be prescribed.(4)The Tribunal may regulate its own procedure and review its decision in the event of there being a mistake on the fact of the record or correct any arithmetical or clerical error therein but subject thereto and subject to the provisions of sub-section (5), the decision of the Tribunal on any matter within it's jurisdiction shall be final and shall not be called in question in any court of law.(5)The Government or any person aggrieved by any order of the Tribunal may, within thirty days from the date of the order, appeal to the High Court of Karnataka and the High Court may pass such orders thereon as it thinks fit.
