Section 32 in Delhi Motor Accidents Claims Tribunal Rules, 2008
32. Vesting of powers of Civil Court in the Claims Tribunal.
- Without prejudice to the provisions of section 169 of the Act every Claims Tribunal shall exercise all the powers of a Civil Court, and in doing so for discharging its functions it shall follow the procedure laid down in the Code of Civil Procedure, 1908 (5 of 1908).
