Section 9 in Tamil Nadu Cultivating Tenants Arrears of Rent (Relief) Rules, 1980
9. Powers of competent authority and conduct of proceedings.
(1)The competent authority shall have the powers exercisable by a Civil Court in the trial of suits.(2)The proceedings of the competent authority shall be summary and shall, as far as possible, be governed by the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) with regard to-(a)the issue and service of summons;(b)the examination of parties and witnesses;(c)the production of documents;(d)the amendment of pleadings;(e)the addition of parties;(f)the passing of ex parte orders and setting them aside for good cause;(g)the ordering of dismissal for default of appearance and setting aside such orders for good cause;(h)local inspection;(i)the enforcement of any order or decision.
