Section 9A in Sikkim Agricultural Land Ceiling and Reforms Act, 1977
9A. [ Competent Authority to have powers of a Civil Court. [Inserted by sec 7 of the. S.A.L.C. & R. (Amd.) Act No. 2 of 1978 (w.e.f. 22.6.78).]
- The competent authority shall, for the purpose of this Chapter, have the powers of a Civil Court under the law for the time being in force relating to Civil Procedure in respect of the following matters, namely:(a)proof of facts by affidavits;(b)enforcing attendance of any person and his examination on oath;(c)production of documents; and(d)issue of commission.]
