Section 9(2) in The Auroville (Emergency Provisions) Act, 1980
(2)The Tribunal shall, for the purposes of any reference under sub-section (1), have all the powers of a civil court while trying a suit under the Code of Civil Procedure, 1908( 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 documents producible as evidence;(c)recording evidence on oath;(d)requisitioning any public record from any court or office;(e)issuing commissions for the examination of witnesses or documents;(f)such other matters as may be prescribed.
