Section 9(2) in The Orissa Estates Abolition Rules, 1952
(2)The Tribunal shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 for the purposes of taking evidence on oath and of enforcing the attendance of witnesses and compelling the production of documents and material objects, and the Tribunal shall be deemed to be Court for the purpose of Section 195 and Chapter XXXV of the Code of Criminal Procedure, 1908.
