Section 94 in Andhra Pradesh Capital Region Development Authority Act, 2014
94. Powers of civil courts in respect of certain matters.
- For the purpose of the Act, the authority under sub-section (1) of section 50 or the Planning Officer or the Board of Appeal shall have the same powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 in respect of the following matters, namely,-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of any document;(c)receiving evidence on affidavits;(d)issuing commissions for the examination of witness or documents.
