Section 32 in Tamil Nadu Public Trusts (Regulation of Administration of Agricultural Lands) Act, 1961
32. Revision by the District Court.
- The District Court may call for and the record of any Rent Tribunal in respect of any proceeding under this Chapter to satisfy itself as to the regularity of such proceeding or the correctness, legality propriety of any decision, or order passed there and if, in any case, it appears to the District Court any such proceeding, decision or order should be annulled or reversed or remitted for reconsideration, it may pass orders accordingly:Provided that the District Court shall not pass order prejudicial to any party unless he has been a reasonable opportunity of being heard.Explanation. - For the purposes of this section, "District Court" shall mean-(i)in the City of Madras, the City Civil Court and(ii)in any other area, the principal civil original jurisdiction.
