Section 10(2) in Telangana Occupants of Homesteads (Conferment of Ownership) Act, 1976
(2)The authorised officer shall, while holding an inquiry under this Act, have all the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908, (Central Act 5 of 1908) in respect of the following matters, namely;(a)summoning and enforcing the attendant of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any court or office;(e)issuing commission for examination of witnesses.
