(9)A tribunal for the purpose of deciding any matter that it is empowered to decide under the provisions of this Act, shall have the same powers as are vested in a court by the Code of Civil Procedure, 1908 (5 of 1908), and shall have jurisdiction unlimited as regards value, throughout [Punjab] [Substituted by Adaptation of Laws Order, 1950, for [East Punjab] - which had been substituted for [the Punjab] by G.G.O. 40 of 1948.], and shall have no jurisdiction over any proceedings other than is expressly vested in it by this Act.
