Section 18A in The Tamil Nadu Buildings (Lease and Rent Control) Act, 1960
18A. Power of Controller to appointment of Commissioner.
- The Controller shall have powers to appoint a Commissioner in any proceeding pending before him and for this purpose, he shall have all the powers of a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908).] [Inserted by Tamil Nadu Act 23 of 1973.]
