Section 11 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Act, 1956
11. Revision by High Court.
- The Rent Tribunal shall be deemed to he a Court subordinate to the High Court for the purposes of section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908), and its orders shall be liable to revision by the High Court under the provisions of that section.
