Section 5 in Tamil Nadu Estates (Supplementary) Act, 1956
5. Constitution of Tribunals.
(1)The State Government shall constitute as many [Tribunals as may be necessary for the purposes of this Act.] [The finding under this Act of a Tribunal or the Special Appellate Tribunal constituted under this Act that a particular area is an inam village which became an estate by virtue of the Tamil Nadu Estates Land (Third Amendment) Act, 1936 (Tamil Nadu Act XVIII of 1936) shall be final and binding for the purposes of the Tamil Nadu Inams (Supplementary) Act, 1963 (Tamil Nadu Act 31 of 1963). Please see section 12 of the latter Act.](2)[Each Tribunal shall consist of one person only who shall be a Judicial Officer not below the rank of District Judge or Additional District Judge.] [This sub-section was substituted for the original sub-section (2) by section 14(i) of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).](3)Each Tribunal shall have such jurisdiction and over such areas as the State Government may, by notification, from time to time, determine.(4)[Every Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908), when trying a suit or when hearing an appeal.] [This sub-section was substituted for the original sub-section (4) by of the Tamil Nadu Estates (Abolition and Conversion into Ryotwari), Estates Land (Reduction of Rent) and Estates (Supplementary) (Amendment) Act, 1958 (Tamil Nadu Act XXXIV of 1958).]
