Section 23 in The Kerala Buildings (Lease and Rent control) Act, 1965
23. Summons etc.
(1)Subject to such conditions and limitations as may be prescribed, the Accommodation Controller, the Rent Control Court, and the appellate authority shall have the powers which are vested in a court under the Code of Civil Procedure, 1908(V of 1908), when trying a suit in respect of the following matters:-(a)discovery and inspection;(b)enforcing the attendance of witnesses and requiring the deposits of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)reception of evidence taken on affidavit;(g)issuing commission for the examination of witnesses and for local inspection;(h)setting aside ex parte orders;(i)enlargement of time originally fixed or granted;(j)power to amend any defect or error in orders or proceedings,and(k)power to review its own order.(2)The Accommodation Controller, the Rent Control Court or the appellate authority may summon and examine suo motu any person whose evidence appears to it to be material; and it shall be deemed to be a civil court within the meaning of sections 480 and 482 of the Code of Criminal Procedure, 1898 (V of 1898).
