Section 5(6) in Kerala Farmers' Debt Relief Commission Act, 2006
(6)The Commission shall, for the purpose of exercising the powers conferred by or under this Act, have all the powers of a Civil Court while trying a suit under the Code of Civil Procedure, 1908 (Central Act 5 of 1908), 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)receiving evidence on affidavit;(d)issuing commission for the examination of witnesses or for local investigation,(e)inspecting any property or thing concerning which any decision has to be taken,(f)requisitioning of any public record or copy thereof from any court, authority or office; and(g)any other matter which may be prescribed
