Section 5(1) in Rules Under the Tamil Nadu Additional Assessment and Additional Water Cess Act, 1963
(1)The proceeding of the assessing authority or the appellate or the revisional authority shall be summary and shall be governed, as far as practicable, by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) with regard to -(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents.
