Section 77 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
77. Jurisdiction and powers of Land Tribunals.
(1)Each Land Tribunal shall have such jurisdiction and over such areas as the Government may, by notification, from time to time, determine.(2)If any question is referred by the authorised officer to the Land Tribunal for its decision under sections 11(2), 16(3)(a)(iv) or 51(3), the Land Tribunal shall decide such question.(3)Every Land 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).
