Section 32 in Punjab Water Resources (Management and Regulation) Act, 2020
32. Powers of Civil Court.
(1)The Authority, in the conduct of all proceedings before it and in the exercise of its powers under this Act, shall be guided by the principles of natural justice.(2)The Authority shall have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, in respect of, -(a)summoning and enforcing the 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)reviewing its decisions;(f)dismissing an application for default or deciding it ex-parte, setting aside any order of dismissal or any application for default or any order passed by it ex-parte; and(g)any other matters as the Authority may specify by regulations.(3)Every proceeding before the Authority shall be completed within a period of ninety days of its commencement, except where the time period is extended by the Authority for the reasons to be recorded in writing.
