Section 32(2) in The Punjab Apartment Ownership Act, 1995
(2)In discharging its functions under this Act, the competent authority will have the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908) while trying a suit, in respect of the following matters, namely :-(a)summoning and enforcing the attendance of any person and examining him on oath or affirmation;(b)receiving evidence on affidavits;(c)requiring the discovery and production of documents;(d)subject to the provisions of sections 123 and 124 of the Indian Evidence Act, 1872 (Central Act 1 of 1872), requisitioning any public record or document or copies of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents; and(f)any other matters which may be prescribed.
