Section 33(2) in Kerala Real Estate (Regulation and Development) Act, 2015
(2)Notwithstanding anything contained in any other law for the time being in force, while exercising the powers under sub-section (1), the Authority shall have the same powers as are vested in 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:-(i)the discovery and production of books of account and other documents, at such place and at such time as may be specified by the Authority;(ii)summoning and enforcing the attendance of persons and examining them on oath;(iii)issuing commissions for the examination of witnesses or documents;(iv)any other matter which may be prescribed.
