Section 26 in Kelavarapalli Reservoir Scheme (Acquisition of Land) Act, 1987
26. Power of prescribed authority in relation to determination of compensation, etc.
(1)The prescribed authority may, for the purpose of carrying out the provisions of section 6, 7, 10, 11 and 22, by order, require any person to furnish such information in his possession relating to the scheduled lands as may be specified in such order.(2)The prescribed authority 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.
