Section 19(1) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(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, Samvat, 1977, while trying a suit in respect of the following matters, namely :-(a)discovery and inspection ;(b)enforcing the attendance of any person, including any official of a banking company or a public financial institution or any other intermediary or reporting entity, 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.
