Section 83 in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
83. [ Revision by High Court. [Inserted by the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 2003 (Tamil Nadu Act 26 of 2003).]
- Subject to the provisions of section 79, every Land Tribunal shall be deemed to be a Court subordinate to the High Court for the purpose-of section 115 of the Code of Civil Procedure, 1908 (Central Act V of 1908) and its orders shall be liable to revision by the High Court under the provisions of that section.]
