Section 46(3) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
(3)[The Special Appellate Tribunal shall and subject to the provisions of section 72-A] [Substituted for 'The Special Appellate Tribunal shall' by section 2(2) 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.Under section 72-A, the Tribunal or any authority under the Act shall not have power to appoint Receivers or Commissioners in respect of proceedings pending before them.
