Section 39(2A) in The Delhi Development Authority Act, 1957
(2A)[ The arbitrators shall, for the purpose of determining any matter referred to them, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), when trying a suit, in respect of the following matters, namely: [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]-(a)summoning and enforcing the attendance of any person and examining him on oath; [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.](b)requiring the discovery and production of documents; [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.](c)administering to any party to the arbitration such interrogatories as may, in the opinion of the arbitrators, be necessary.] [Inserted by Act 56 of 1963, w.e.f. 30.12.1963.]
