Section 11(1) in Kanam Tenancy Abolition Act, 1976
(1)The order of the Settlement Officer in deciding an objection or claim under section 10 or apportioning the amount payable under sub-section (1) of section 4 among the persons entitled thereto shall be deemed to be a decree of a civil court and shall contain a concise statement of the case, the points for determination, the decision thereon and the reasons for such decision.
