Section 34(2) in The M.P. Prakoshtha Swamitva Adhiniyam, 2000
(2)In discharging his functions under the Act, the Competent Authority will have the powers of a Civil Court under the Code of Civil Procedure, 1908 (No. 5 of 1908), while trying a suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person and examining him on oath or affirmation;(b)receiving evidence on affidavits;(c)requiring the discovery and production of documents;(d)subject to the provision of Sections 123 and 124 of Indian Evidence Act, 1872 (No. 1 of 1872), requisitioning any public record or document or copies of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matters which may be prescribed by Government.
