Section 11 in Jammu and Kashmir Requisitioning and Acquisition of Immovable Property Act, 1968
11. Competent authority and arbitrator to have certain powers of civil courts.
- The competent authority and the arbitrator appointed under section 8 while holding an inquiry or as the case may be, arbitration proceedings under this Act, shall have all powers of the civil court, while trying a suit, under the Code of Civil Procedure, 1977, in respect of 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 documents ;(c)reception of evidence on affidavits;(d)requisitioning any public record from any court, or office;(e)issuing commissions for examination of witnesses.
