Section 10 in Telangana Rights in Land and Pattadar Pass Books Act, 1971
10. Powers of recording and appellate authorities.
- [(1)] [Renumbered as 10 (1) by Act No. 9 of 1994.] A recording authority or an appeIlate authority or any other officer shaIl, for the purpose of holding any enquiry under this Act, have the same power as are vested in a Civil Court under the Code of Civil Procedure, 1908, (Central Act 5 of 1908) when trying a suit 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 document; and(c)any other matter which may be prescribed.(2)[ The provisions of section 5 and sections 12 to 24 of the Limitation Act, 1963, (Central Act 35 of 1963) shall apply for the purposes of extension and computation of the periods prescribed in sections 3 (3), 4 (1), 5 (5), 5A and 5B of this Act.] [Inserted by Act No.9 of 1994.]
