(1)In making enquiries the Tribunal shall have and exercise, as far as may be, the same powers and follow the same procedure as under the Code of Civil Procedure, 1908 (5 of 1908).(2)Every order made by the Tribunal for the payment of money or for the delivery of the possession of any property or for removal of any structure shall be enforced by District Court as if it were the decree of the said Court.(3)The proceedings before the Tribunal shall be deemed to be judicial proceedings within the meaning of Sections 193 and 228 of Indian Penal Code (45 of 1860).
