Section 12 in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971
12. Power of authorised officer to call for information.
(1)The authorised officer may, for the purpose of carrying out the provisions of this Act, by order require any person to furnish such information in his possession relating to any vested kudiyiruppu or superstructure.(2)The authorised officer shall, while holding an enquiry under this Act, have all the powers of a Civil Court, while trying a suit under the Code of Civil Procedure, 1908 (Central Act V of 1908), 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 any document;(c)reception of evidence on affidavits;(d)requisitioning any public record from any Court or office;(e)issuing commission for examination of witnesses.
