Section 35(1) in Tamil Nadu Regulation of Rights and Responsibilities of Landlords and Tenants Act, 2017
(1)The Rent Court and the Rent Tribunal, for the purpose of discharging their functions under this Act, shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 for the purposes of,(a)summoning and enforcing the attendance of any person and examining him on oath;(b)requiring the discovery and production of documents;(c)issuing commissions for examination of the witnesses or documents;(d)issuing commission for local investigation;(e)receiving evidence on affidavits;(f)dismissing an application or appeal for default or deciding it ex-parte;(g)setting aside any order of dismissal of any application or appeal for default or any other order passed by it ex-parte;(h)execution of its order and decisions under this Act without reference to any civil court;(i)reviewing its orders and decisions;(j)any other matter as may be prescribed.
