Section 13 in Andhra Pradesh Land Grabbing (Prohibition) Rules, 1988
13. Application of the Code of Civil Procedure, 1908.
- The Special Court shall have the same powers as are vested in the Civil Court under the Code of Civil Procedure, 1908 (5 of 1908) when trying an application in respect of the following matters namely ;(a)enforcing the attendance of any person and examing him on oath ;(b)compelling the production of documents and material objects;(c)issuing Commission for examination of witnesses ;(d)every enquiry or investigation by the Court shall be deemed to be a judicial proceeding within the meaning of Sections 193 and 228 of Indian Penal Code, 1860 (45 of 1860).
