Section 16(3) in The Rajasthan Dacoity Affected Areas Act, 1986
(3)For the purposes of making enquiry under sub-section (2). the special court shall have 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 documents;(c)receiving evidence on affidavits;(d)requisitioning any public record or copy thereof from any court or office,(e)issuing commissions for examination of witness or documents;(f)dismissing the reference for default or deciding it exparte,(g)setting aside an order of dismissal for default or an order passed by it ex parte, or(h)any other matter which may be prescribed.
