Section 79 in Tamil Nadu State Housing Board Act, 1961
79. Constitution of a Tribunal for certain purposes.
(1)Notwithstanding anything contained in the Land Acquisition Act, 1894 (Central Act I of 1894), the Government may constitute a Tribunal for the purpose of performing the functions of the court with reference to the acquisition of land for the Board under the said Act, for deciding disputes relating to levy or assessment of betterment fee and for deciding such other matters as may be prescribed.(2)The Tribunal shall consist of one person only who shall be a judicial officer not below the rank of Subordinate Judge.(3)The Tribunal shall have the same power as are vested in a Civil Court under the Code of Civil code under the Code of Civil Procedure, 1908 (Central Act V of 1908).
