Section 30(3) in Tamil Nadu Minor Inams (Abolition and Conversion Into Ryotwari) Act, 1963
(3)[The Special Appellate Tribunal shall, subject to the provisions of section 47-A] [Inserted by section 3(3) 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 hearing an appeal.
