Section 34(1) in The U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act, 1972
(1)The District Magistrate, the prescribed authority or any appellate authority shall for the purposes of holding any inquiry or hearing any appeal under this Act have the same powers as are vested in the Civil Court under the Code of Civil Procedure, 1908, when trying a suit, in respect of the following matters, namely,-(a)summoning and enforcing the attendance of any person and examining him on oath ;(b)receiving evidence on affidavits ;(c)inspecting a building or its locality, or issuing commissions for the examination of witnesses or documents or local investigation ;(d)requiring the discovery and production of documents ;(e)awarding, subject to any rules made in that behalf, costs or special costs to any party or requiring security for costs from any party ;(f)recording a lawful agreement, compromise or satisfaction and making an order in accordance therewith ;(g)any other matter which may be prescribed.
