Section 6B in Tamil Nadu Cultivating Tenants Protection Act, 1955
6B. Revision by High Court.
- The Revenue Divisional Officer shall be deemed to be a Court subordinate to the High Court for the purposes of section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908), and his orders shall be liable to revision by the High Court under the provisions of that section.
