Section 51(3) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948
(3)[ The Special Tribunal shall 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.] [Added by section 8 of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
