Section 44 in Gujarat Irrigation and Drainage Act, 2013
44. Power to civil court for certain purposes.
(1)The Appellate Authority under this Act shall have the same powers for the purposes of making inquiries under this Act as are vested in the Court under the Code of Civil Procedure, 1908, (V of 1908) in respect of the following matters, namely:-(a)enforcing the attendance of any person as a witness and examining him on an oath;(b)compelling the production of documents and material objects;(c)issuing commissions for the examination of witnesses; and(d)proof of facts by affidavits.(2)All inquiries and appeals under this Act shall be deemed to be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code, 1860, (XLV of 1860).
