Section 22(1) in Delhi State Legal Services Authority Act, 1987
(1)The 1[Lok Adalat or Permanent Lok Adalat] shall, for the purposes of holding any determination under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908) while trying a suit in respect of the following matters, namely:—(a)the summoning and enforcing the attendance of any witness and examining him on oath;(b)the discovery and production of any document;(c)the reception of evidence on affidavits;(d)the requisitioning of any public record or document or copy of such record or document from any court or office; and(e)such other matters as may be prescribed.
