Section 16 in West Bengal Land Reforms and Tenancy Tribunal Act, 1997
16. Power of Tribunal to take evidence on oath etc.
The Tribunal shall for the purposes of this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908, while trying a suit, in respect of the following matters:(a)summoning and enforcing the attendance of any person and examining him on oath or affirmation;(b)requiring the discovery, inspection and production of documents;(c)examining witness or issuing commissions for the examination of witness;(d)reviewing its decisions;(e)dismissing an application or proceeding for default or deciding it ex parte;(f)setting aside any order of dismissal of any application or proceeding for default or any order passed by the Tribunal ex parte;(g)such other matters as may be prescribed.
