Section 110(1) in Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959
(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.
