Section 71 in Tamil Nadu Town and Country Planning Act, 1971
71. Constitution of Tribunal.
(1)The Government may constitute as many Tribunals as may be necessary for-(a)deciding disputes relating to levy or assessment of development charges;(b)determining the amount of compensation and other question relating to the payment of compensation;(c)deciding disputes in respect of matters mentioned in clause (k) of sub-section (1) of section 20; and(d)deciding disputes in respect of matters mentioned in section 35.(2)The Tribunal shall consist of one person only who shall be a Judicial Officer not below the rank of Subordiante Judge.(3)The Tribunal shall have the same powers as are vested in a Civil Court under the Code of Civil Procedure, 1908 (Central Act V of 1908).(4)Each Tribunal shall have jurisdiction over such area, as the Government may, by notification, from time to time, determine.
