Section 13 in Uttar Pradesh Sugar Undertakings (Acquisition) Act, 1971
13. Power and Procedure.
(1)The prescribed authority or the tribunal shall have the powers of a Civil Court, while trying a suit or executing a decree under the Code of Civil Procedure, 1908 (Act V of 1908), in respect of following matters-(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 affidavits;(d)issued commission for the examination of any witness or document or for the inspection or evaluation of any property or assets comprised in a scheduled undertaking;(e)executing any order made by it;(f)such other matters, if any, as may be prescribed.(2)The prescribed authority or the Tribunal shall have power to regulate its own procedure, and to review any of its decisions in the event of there being a mistake on the face of the record or correct any arithmatical or clerical error therein.(3)If for any reason a vacancy (other than a temporary absence) occurs in the office of the prescribed authority or of the member of the Tribunal, the State Government shall appoint another person in accordance with the provisions of this Act to fill the vacancy and the proceeding may be continued before the prescribed authority or the tribunal, as the case may be, from the stage at which the vacancy is filled.(4)The prescribed authority or the Tribunal shall be deemed to be a Civil Court within the meaning of Section 480 of the Code of Criminal Procedure. 1889 (Act V of 1889)1 and any proceeding before the prescribed within the meaning of section 193 and 228 of the Indian Penal Code (Act XLV of 1860).
