Section 38(2) in The Mumbai Metropolitan Region Development Authority Act, 1974
(2)The Competent Authority shall, while holding an inquiry under section 33 have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908, in respect 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)receiving evidence on affidavit;(d)requisitioning any public record from any Court or office;(e)issuing commissions for examination of witnesses.
