Section 11(5) in Tamil Nadu Debt Relief Rules, 1980
(5)The appellate authority shall, for the purpose of these rules, have the same powers as arc vested in a civil court under the Code of Civil Procedure, 1908 (Central Act V of 1908) while hearing an appeal.Form I[See rule 3(1) of the Tamil Nadu Debt Relief Rules, 1980]Application Under Clause (A) of Sub-Section (1) of Section 5*/clause (A) of Sub-Section (1) of Section 6* of The Tamil Nadu Debt Relief Act, 1980
