Section 53(4) in Jammu and Kashmir Real Estates (Regulation and Development) Act, 2018
(4)The Appellate Tribunal shall have, for the purpose of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977 in respect of the following matters, namely:-(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 examinations of witnesses or documents ;(e)reviewing its decisions ;(f)dismissing an application for default or directing it ex parte ; and(g)any other matter which may be prescribed.
