Section 32 in Rajasthan Real Estate (Regulation and Development) Rules, 2017
32. Additional powers of the Appellate Tribunal.
(1)In addition to the powers specified in of section 53, the Appellate Tribunal shall exercise the following additional powers, namely:-(a)require the promoter, allottee or real estate agent to furnish in writing such information or explanation or produce such documents within such reasonable time, as it may deem necessary; and(b)requisitioning, subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872, any public record or document or copy of such record or document from any office.(2)The Appellate Tribunal may call upon such experts or consultants from the fields of economics, commerce, accountancy, real estate, competition, construction, architecture or engineering or law or from any other discipline as it deems necessary, to assist the Appellate Tribunal in the conduct of any inquiry or proceedings before it.
