(3)The Tribunal shall, have,' for the purposes of discharging its functions under this Act, the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 , (5 of 1908 .) while trying a suit, in respect of the following matters, namely:-(a)summoning and enforcing the attendance of any parson and examining him on oath;(b)requiring the discovery and production of documents;(c)receiving evidence on affidavits;(d)subject to the provisions of sections 123 and 12A of the Indian Evidence Act, 1872 , (1 of 1872 .) requisitioning any public record or document or copy of such record or document from any office;(e)issuing commissions for the examination of witnesses or documents;(f)reviewing its orders and decisions;(g)dismissing an application or appeal for default or deciding it ex parte;(h)setting aside any order of dismissal of any application or appeal for default or any order passed by it ex parte;(i)for the execution of its orders and decisions and orders and decisions of Rent Authority under this Act, like decree of a civil court without reference to any civil court; and(j)any other matter which may be prescribed.
