Section 10(6) in The Jammu and Kashmir Money Lenders and Accredited Loan Providers Act, 2010
(6)The Panchayat or Lok Adalat, as the case may be, while hearing a disputes under this Act shall have all the powers as are vested in a Civil Court under the Code of Civil Procedure, Samvat 1989 while trying a suit in respect of the following matters, namely : -(i)the summoning and enforcing the attendance of any defendant or witness and examining the witnesses on oath ;(ii)the discovery and production of any document or other material object producible as evidence;(iii)the reception of evidence on affidavits ;(iv)issuing of any commission for the examination of any witness; and(v)any other matter which may be prescribed.
