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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Kerala - Subsection

Section 3(9) in Munnar Special Tribunal Act, 2010

(9)Save as otherwise expressly provided in this Act, the Tribunal shall conduct trial and adjudication of all cases and disputes to be transferred to the Tribunal and matters connected therewith or incidental thereto in respect of Munnar area, and for such trial and adjudication, shall exercise powers and authority exercisable by a Civil Court of competent jurisdiction.