Section 101D in U.P. Zamindari Abolition and Land Reforms Rules, 1952
101D.
The Mines Tribunal shall, when disposing of a reference under these rules, have the same powers as are vested in a court under the provisions of the Code of Civil Procedure 1908 (Act No. V of 1908) in respect of the following matters-(a)discovery and inspection;(b)enforcing the attendance of witnesses and requiring the deposit of their expenses;(c)compelling the production of documents;(d)examining witnesses on oath;(e)granting adjournments;(f)taking of evidence on affidavits;(g)issuing commissions for examination of witnesses or inspection of the site;(h)awarding damages and/or costs.
