Section 9(1) in Uttarakhand Benami Transactions (Prohibition) Act, 2016
(1)The authorities shall, for the purposes of this Act, have the same powers as are vested in a civil court under the code of Civil Procedure, 1908 while trying a suit in respect of the following matter, namely -(a)discovery and inspection;(b)enforcing the attendance of any person and examining him on oath;(c)compelling the production of books of account and other documents;(d)issuing commissions;(e)receiving evidence on affidavits; and(f)any other matter which may be prescribed.
