Section 21(2) in The Chhattisgarh Gram Nyayalaya Adhiniyam, 1996
(2)The Gram Nyayalaya, in the performance of its functions shall have all the powers of a Court while trying a civil, revenue or criminal case in respect of the following matters, namely :-(a)summoning and enforcing the attendance of witnesses;(b)requiring the production of any document;(c)requisitioning any public record from any Court or office.
