Section 45(3) in Puducherry Land Reforms (Fixation of Ceiling on Land) Act, 1973
(3)In deciding any reference or appeal under this Act, every Land Tribunal shall have all the powers of a civil court under the Code of Civil Procedure, 1908 (Central Act 5 of 1908.) in respect of the following matters, namely: -(a)summoning and enforcing the attendance of witness and examining him on oath;(b)requiring the discovery and production of any documents;(c)requisitioning any public record or copy thereof from any court or office;(d)receiving evidence on affidavits.Chapter - IX Appeals and Revision
