Section 7 in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969
7. Constitution of Tribunal.
(1)The Government shall constitute a Tribunal for the purposes of this Act.(2)The Tribunal shall consist of one person only who shall be a Judicial Officer not below the rank of Subordinate Judge.(3)The 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.
