Section 35(2)(e) in The Administrative Tribunals Act, 1985

[Cites 0, Cited by 1] [Section 35(2)] [Section 35] [Entire Act]

Union of India - Subsection

Section 35(2)(e) in The Administrative Tribunals Act, 1985

(e)the rules subject to which a Tribunal shall have power to regulate its own procedure under sub-section (1) of section 22 and the additional matters in respect of which a Tribunal may exercise the powers of a Civil Court under clause (i) of sub-section (3) of that section; and

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Union of India - Subsection

Section 35(2)(e) in The Administrative Tribunals Act, 1985