(1) of section 4, other than valuers, shall for the purposes of this Act have the same powers as are vested in a Court under the Code of Civil Procedure, 1908 , (5 of 1908 ) when trying a suit in respect of the following matters, namely:--
(a) enforcing the attendance of any person and examining him on oath;
(b) requiring the discovery and production of documents;
(c) receiving evidence on affidavit;
(d) issuing commissions for the examination of witnesses; and any proceeding before any such authority under this Act shall be deemed to be a judicial proceeding within the meaning of sections 193 and 228 of the Indian Penal Code. (45 of 1860 )