(2)The orders passed in cases relating to Atiyat grants including jagirs on or after the 18th September, 1948 and before the commencement of this Act by the Military Governor, the Chief Civil Administrator or the Chief Minister of Hyderabad or by the Revenue Minister by virtue of powers given or purporting to be given to him by the Chief Minister shall be deemed to be the final orders validly passed by a competent authority under the law in force at the time when the order was passed and shall not be questioned in any court of law.[13A. Powers of Atiyat Courts when holding enquiries under this Act:. - Every Atiyat Court shall, when holding an enquiry under this Act, have the same powers as are vested in a civil court under the Code of Civil Procedure, 1908 (5 of 1908), in respect of the following matters, namely:(a)enforcing the attendance of any person and examining him on oath;(b)compelling the production of documents and other material objects;(c)issuing commissions for examination of witnesses;(d)such other matters as may be prescribed; and every enquiry or investigation by an Atiyat Court shall be deemed to be a judicial proceedings within the meaning of Sections 193 and 228 of the Indian Penal Code, 1860 (45 of 1860)]
