(1)The Court shall exercise the powers, and shall as far as possible follow the procedure of a Court of Small Causes as provided in the law for the time being in force relating to the powers and procedure of such court, in making enquiries, recording of evidence and of decisions at such enquiries.(2)For the purpose of any enquiry or proceedings under this Act, the Tribunal, the Deputy Commissioner or other officer of the Revenue Department may exercise all or any of the powers under The Karnataka Land Revenue Act, 1964 and shall follow such procedure as may be prescribed.(3)In every enquiry in which the parties are heard before orders are passed, the orders shall be pronounced in open court after notice to the parties, and the decision of the Court or the Tribunal, the Deputy Commissioner or other officer intimated to the parties concerned by post.
