Section 5 in The Bihar Land Disputes Resolution Act, 2009
5. Competent Authority to have powers of Civil Court.
- The Competent Authority shall have the same powers in making enquiries under this Act, as are vested in a court under the Code of Civil Procedure, 1908 (V of 1908), in trying a suit, in respect of:(a)admission of evidence by affidavits;(b)to issue summons for ensuring the attendance of any person and examining him on oath;(c)compelling the production of documents;(d)award of cost;(e)to call for any report or order for local enquiry; and(f)to issue commission for local enquiry or order examination of witnesses.
