13. Officers under the Act to have powers of Civil Court.
- The Land Tribunal shall have, for purposes of enquiry in adjudicating a case, powers of a court functioning under the Civil Procedure Code, 1908; such as:-(i)Admission of evidence through affidavit.(ii)Summoning of a person, making his appearance mandatory and trying him on oath.(iii)Making the submission of documents mandatory.(iv)Passing orders as to costs.
