Section 110 in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
110. Procedure and powers at inquiries under Chapters V and VI.
(1)Where a Commissioner, [or a Joint Commissioner or a Deputy Commissioner] [Substituted for 'ora Deputy Commissioner' by section 11 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amend.) Act, 1995 (Tamil Nadu Act 38 of 1995).] makes an inquiry or hears an appeal under Chapter V or Chapter VI, the inquiry shall be made and the appeal shall be heard, as nearly as may be, in accordance with the procedure applicable under the Code of Civil Procedure, 1908 (Central Act V of 1908) to the trial of suits or the hearing of appeals, as the case may be.(2)The provisions of the Indian Evidence Act, 1872 (Central Act I of 1872), and the Indian Oaths Act, 1873 (Central Act X of 1873), shall apply to such inquiries and appeals.(3)The Commissioner [or a Joint Commissioner or a Deputy Commissioner] [Substituted for 'ora Deputy Commissioner' by section 11 of the Tamil Nadu Hindu Religious and Charitable Endowments (Amend.) Act, 1995 (Tamil Nadu Act 38 of 1995).] holding such an inquiry or hearing such an appeal shall be deemed to be a person acting judicially within the meaning of the Judicial Officers Protection Act, 1850 (Central Act XVIII of 1850).
