Section 40(2) in Jammu and Kashmir Prohibition of Benami Property Transactions Act, 2018
(2)The Appellate Tribunal shall, for the purposes of discharging its functions under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, Samvat 1977, while trying a suit, 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 ;(c)receiving evidence on affidavits ;(d)subject to the provisions of sections 123 and 124 of the Evidence Act, Samvat 1977, 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 decisions ;(g)dismissing a representation for default or deciding it ex-parte ;(h)setting aside any order of dismissal of any representation for default or any order passed by it ex-parte ; and(i)any other matter, which may be, prescribed by the Government.
