Section 36(1) in The Jammu and Kashmir Housing Board Act, 1976
(1)In making inquiries the Tribunal shall have and exercise the same powers as are vested in a Civil Court in respect of-(a)proof of facts by affidavits ;(b)summoning and enforcing the attendance of any person and examining him on oath;(c)compelling the production of documents; and(d)issuing commissions for the examination of witnesses.
