Section 32(2) in Jharkhand Building (Lease, Rent & Eviction) Control Act, 2011
(2)The Controller shall have power to summon and enforce the attendance of witnesses and to compel the production of documents by the same means and, so far as may be, in the same manner as is provided in the case of a Court by the Code of Civil Procedure (Act No. 5 of 1908).
