Section 9 in Uttar Pradesh Public Premises (Eviction of Unauthorised Occupants) Act, 1972
9. Appeals.
- The Prescribed Authority and the Appellate Officer shall, for the purpose of holding any inquiry or hearing any appeal under this Act, have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Act V of 1908), when trying a suit 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 documents;(c)any other matters which may be prescribed.
