Section 7 in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
7. Constitution of Tribunals.
(1)The Government shall constitute as many Tribunals as may be necessary for the purposes of this Act.(2)Each Tribunal shall consist of one person only who shall be a judicial officer not below the rank of Subordinate Judge.(3)Each Tribunal shall have such jurisdiction as the Government may, by notification from time to time, determine.(4)[Every Tribunal shall, subject to the provisions of section of 47-A] [Substituted for the expression 'Every Tribunal shall' by section 3(1) of the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 22 of 1975).], have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit or when hearing an appeal.
