5. Power of the High Court to refer cases to the Tribunal.
- Notwithstanding anything contained in any other law for the time being in force or order, decree or judgment, it shall be competent for the High Court to refer any case pending before it in respect of Munnar area, to which the Tribunal is empowered to adjudicate as per this Act, for final decision.(2)On such reference the Tribunal shall proceed with the matter and pass orders under this Act which shall be final.
