Section 11(4) in Tamil Nadu Property (Prevention of Damage and Loss) Act, 1992
(4)The authority prescribed under sub-section (1) shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 for the purpose of-(a)taking evidence on oath;(b)enforcing the attendance of witnesses;(c)discovery and production of documents and material objects; and(d)for such other purposes as may be prescribed.
