Section 7(1) in Telangana Jagirdars Debt Settlement Act, 1952
(1)Subject to the provisions of this Act and any rules made thereunder, the Board shall have the same powers as are vested in civil courts under the Code of Civil Procedure, 1908, when trying a suit and in particular in respect of the following matters:-(a)joining any necessary or proper parties;(b)summoning and enforcing the attendance of any persons and examining him on oath;(c)compelling the production of documents;(d)issuing commissions for the examination of witnesses; and(e)proof of facts by affidavits.
