Section 23 in Telangana Abolition of Inams Act, 1955
23. Constitution of Special Tribunals and their powers.
(1)The Government shall constitute as many Special Tribunals as may be necessary for the purposes of this Act.(2)Each Special Tribunal shall consist of an officer of a rank not less than that of a District Judge.(3)Each Special Tribunal shall hold its sittings at such times and places, and shall have such jurisdiction, and over such local areas as the Government may, by notification from time to time, determine.(4)No order of the Government constituting a Special Tribunal under this section shall be called in question in any manner whatsoever.(5)The Special Tribunal shall have the same power regarding summoning and attendance of witnesses and compelling the production of documents as a Civil Court under the Code of Civil Procedure, 1908.
