Section 11 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Act, 1990
11. Revision by High Court.
- The competent authority shall be deemed to be a Court subordinate to the High Court for the purposes of section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908) and its orders shall be liable to revision by the High Court under the provisions of that section.
