Section 8 in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963
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 one person only who shall be a judicial officer not below the rank of a Subordinate Judge.(3)Each Tribunal shall have such jurisdiction, and over such inam estates or parts thereof, as the Government may, by notification, from time to time, determine.(4)[Every Tribunal shall, subject to the provisions of section 72-A,] [Substituted for 'Every Tribunal shall' by section 2(f) of the Tamil Nadu Inam Estates and Minor Inams (Abolition and Conversion into Ryotwari) Amendment Act, 1975 (Tamil Nadu Act 22 of 1975).] have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908) when trying a suit or when hearing an appeal.Under section 72-A power is not given to the Tribunal or other functionaries under the Act to appoint Receivers or Commissioners in respect of proceedings before them.
