Section 242(1) in Andhra Pradesh Panchayat Raj Act, 1994
(1)The Commission shall determine their procedure and in the performance of their functions shall have all the powers of a Civil Court under the Code of Civil Procedure. 1908 (Central Act 5 of 1908) while trying a suit in respect of the following matters, namely -(a)summoning and enforcing the attendance of witnesses;(b)requiring the production of any document;(c)requisitioning any public record from any court or office.
