Section 16(2) in Kanyakumari Sreepadam Lands (Abolition and Conversion into Ryotwari) Rules, 1973
(2)The proceeding of the Tribunal shall be summary and shall be, as far as possible, governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) with regard to-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the payment of compensation and interim payments to one person on behalf of another under disability and in particular to a guardian on behalf of a minor, and
