Section 19 in The Tripura Agricultural Debtors Relief Act, 1975
19. Tribunal to have certain powers of Civil Courts.
- Every Tribunal shall have for the purposes of this Act, all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 in relation to 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)taking evidence on affidavits;(d)requisitioning any public record from any court or office;(e)issuing commission for inspection of property or for examination of witnesses;(f)inspection of property.
