Section 34(1) in Andhra Pradesh Residential and Non-Residential Premises Tenancy Act, 2017
(1)The Rent Court and the Rent Tribunal for the purpose of Powers of discharging their functions under their Act, shall have the same powers as Rent Court are vested in a civil Court under the Code of Civil Procedure, 1908 for the Rent purposes of,-(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for examination of the witnesses or documents(d)issuing commission for local investigation;(e)receiving evidence on affidavits;(f)dismissing an application or appeal for default or deciding it ex parte-,(g)setting aside any order of dismissal of any application or appeal for default or any other order passed by it ex parte(h)execution of its order and decisions under this Act without reference to any civil Court;(i)reviewing its orders and decisions;(j)any other matter which may be prescribed.
