Section 89 in Telangana Tenancy and Agricultural Lands Act, 1950
89. Procedure and powers at inquiries.
(1)The provisions of sections 149 and 150 of [the Telangana Land Revenue Act, 1317F (Act VIII of 1317F)] [Adapted as such in G.O.Ms.No.46, Law (F) Department, dated 01.06.2016.] shall apply to the recording of evidence and of decisions at inquiries held under this Act.(2)For the purposes of any such inquiry the Tahsildar, Tribunal and Collector may exercise all or any of the powers conferred on Civil Courts by the [Code of Civil Procedure, 1908 (Central Act 5 of 1908)] [Substituted by Act No.III of 1954.] including the power to award costs.
