Section 8 in Tamil Nadu Cultivating Tenants Protection Rules, 1955
8.
(i)Every Court constituted under the Act shall have the powers exercisable by a Civil Court in the trial of suits.(ii)The proceedings of the Court 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 and dismissal tor default of appearance and setting aside such orders for good cause;(h)local inspection; and(i)the passing of orders:[Provided further that if the parties so desire, the officer shall be summoned and examined as a witness.] [G.O. Ms. No. 1248, Revenue, dated the 27th April 1964]
