Section 8 in Tamil Nadu Lease Holds (Abolition and Conversion into Ryotwari) Act, 1963
8. 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)Each Tribunal shall 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.
