Section 11 in The M.P. Anusuchit Jati Tatha Anusuchit Jan Jati (Rinisahayata) Adhiniyam, 1967
11. Application of Code of Civil Procedure to Debt Relief Court.
(1)The Debt Relief Court, in regard to proceedings under this Act shall so far as is practicable have the same powers and shall follow the same procedure as it would have and if it were a Court of original and civil Jurisdiction and subject to the provisions of this Act shall have the same powers as are vested in Civil Court under the Code of Civil Procedure, 1908 (V of 1908), when trying a suit and in particular in respect of the following matters namely :(a)joining any necessary or proper parties;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents;(d)issuing commission for the examination of witnesses; and(e)proof of facts by affidavits or oral evidence.(2)Subject to the provisions of this Act, the Debt Relief Court may inspect any site or examine any witness on commission.
