Section 8 in Andhra Pradesh (Andhra Area) Estates (Abolition and Conversion into Ryotwari) Act, 1948
8. Constitution of Tribunals for certain purposes.
(1)The Government shall constitute as many Tribunals as may be necessary for the purposes of this Act.(2)Each Tribunal shall consist of a single member who shall be either a District Judge or an officer eligible to be appointed as a District Judge.(3)Each Tribunal shall have such jurisdiction, and over such estates or parts thereof, as the Government may, by notification from time to time, determine.(4)Every Tribunal shall have all the powers of a civil court to compel the attendance of witnesses and the production of documents. Determination Of Inam Estates
