Section 79(11) in Mizoram (Land Revenue) Act, 2013
(11)(a)The Tribunal shall not be bound by the procedure laid down by the Code of Civil Procedure, 1908 (5 of 1908) but shall be guided by the principles of justice and the spirit of the provisions of the Code, and subject to other provisions of this Act and the rules made thereunder, the Tribunal shall have powers to regulate its own procedure including the place at which it will have its sittings.(b)The Tribunal shall have, for the purpose of discharging its functions under this Act, the same powers as vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), while disposing of any appeal, in respect of the following matters, namely:-(i)summoning and enforcing the attendance of any person and examining him on oath;(ii)requiring discovery and production of documents;(iii)receiving evidence on affidavits;(iv)issuing commissions for the examination of witnesses or documents;(v)reviewing its decisions;(vi)dismissing any appeal for default or deciding it ex parte;(vii)setting aside any order of dismissal of any appeal for default or any order passed by it ex parte; and(viii)any other matter as may be prescribed by rules.(c)Every proceeding before the Tribunal shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 and for the purposes of section 196 of the Indian Penal Code, 1860 (45 of 1860) and the Tribunal shall be deemed to be a civil court for all the purposes of section 195 and Chapter XXVI of the Code of Criminal Procedure, 1973.
