Section 14(3) in The Karnataka Electricity Supply Undertakings (Acquisition) Act, 1974
(3)The Tribunal shall have the powers of a Civil Court while trying a suit under the Code of Civil Procedure 1908 (Central Act V of 1908) in respect of the following matters:-(a)summoning and enforcing attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witnesses or documents;(e)such other matters as may be prescribed.
