Section 4 in Tamil Nadu Cultivating Tenants (Payment of Fair Rent) Rules, 1956
4.
(i)Every Rent Court and Rent Tribunal constituted under this Act shall have the power exercisable by a Civil Court in the trial of suit and in appeals.(ii)The proceedings of the Rent Court and the Rent Tribunal 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)addition of parties;(f)the passing of ex parte orders and setting them aside for good cause;(g)the ordering, dismissal for default of appearance and setting aside such orders for good cause;(h)the reviewing of orders passed on ground of apparent error;(i)local inspection;(j)the passing of orders.Without prejudice to the generality of the foregoing, the Rent Tribunal shall also have power (1) to remand a case, (2) to call for findings, and (3) to admit fresh and additional evidence for proper cause.
