Section 45(1) in The Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971
(1)In exercising the jurisdiction conferred upon it by or under this Act the Tribunal shall have the powers of a Civil Court for the purpose of taking evidence on oath, affirmation or affidavit, or summoning and enforcing the attendance of witnesses, of compelling discovery and the production of documents and material objects, requisitioning any public record or any copy thereof from any court or office, issuing commissions for the examination of witness or documents and for such other purpose as may be prescribed [including the power to grant stay and any other powers of a Civil Court] [These words were substituted for the words 'including any other powers of a Civil Court' by Maharashtra 13 of 1978, Section 6(1).] which may be vested in Tribunal; and the Tribunal shall be deemed to be a Civil Court for all the purposes of sections 195, 480 and 482 of the [Code of Criminal Procedure, 1898] [See now the Code of Criminal Procedure, 1973 (II of 1974).] and its proceedings shall be judicial proceedings within the meaning of sections 193, 219 and 228 of the Indian Penal Code
