(1)The Chairman, Tehsil Committee shall for the purpose of the holding any enquiry under this Act have the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977, 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)requiring the discovery and production of documents ; and(c)any other matter which may be prescribed by the Government.(2)The order in any case passed by Chairman, Tehsil Committee under this Act, shall be deemed to be decree of the Civil Court within the meaning of section 2 (2) of the Code of Civil Procedure, Samvat 1977.
