Section 45(4) in Tamil Nadu Court of Wards Act, 1902
(4)A power conferred by the rules upon the Collector, or any Gazetted subordinate of the Collector, or upon any appellate or revisional authority, shall not be exercisable by the Civil Court which passed the transferred decree or by any Civil Court in exercise of any appellate or revisional jurisdiction which it has with respect to decrees or orders of the aforesaid Civil Court.
