Section 13A in Hyderabad Atiyat Inquiries Act, 1952
13A. [ Powers of Atiyat Courts when holding inquiries under this Act. [This section has been inserted by Hyderabad Act No. XXVIII of 1956.]
- Every Atiyat Court shall, when holding an inquiry under this Act have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (V of 1908), in respect of the following matters, namely(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and other material objects;(c)issuing commission for examination of witnesses;(d)such other matters as may be prescribed; and every inquiry or investigation by an Atiyat Court shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (XLV of 1860).]
