Section 13A in Telangana Atiyat Enquiries Act, 1952
13A. [ Powers of Atiyat Courts when holding enquires under this Act. [Inserted by Act XXVIII of 1956.]
- Every Atiyat Court shall, when holding an enquiry under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (5 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 commissions for examination of witnesses;(d)such other matters as may be prescribed;and every enquiry or investigation by an Atiyat Court shall be deemed to be a judicial proceedings within the meaning of sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860)].
